OM WATI Vs. RAM MAGAN

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned order dated 08.07.2005, whereby ld. Tribunal has granted total compensation for an amount of Rs.10 Lac with interest thereon @ 8% per annum in favour of the appellants.

(2.) This appeal has been filed mainly on the ground that the ld. Tribunal has erred in brushing aside the testimony of PW2 and PW3 and the documentary evidence regarding professional and agricultural income of the deceased which has been duly substantiated with various documentary evidence, which proves the expenses / lifestyle of the deceased.

(3.) Mr. Rajinder Gulati, ld. Counsel appearing on behalf of the appellants has submitted that ld. Tribunal has wrongly interpreted the revenue records, i.e., certified copies of the Khatoni, which have been filed only to prove the ownership of the agricultural land in the name of the deceased. Ld. Tribunal has completely ignored the loss on account of agricultural income i.e. Rs.1,20,000/- per annum and has not awarded anything due to the loss of this amount.