LAWS(DLH)-2014-5-113

ANGAD KUMAR Vs. GOPAL BAHADUR

Decided On May 13, 2014
Angad Kumar Appellant
V/S
Gopal Bahadur Respondents

JUDGEMENT

(1.) SURESH Kait, J. (Oral) 1. The present appeal is directed against the impugned award dated 05.09.2011 whereby learned Tribunal has awarded compensation for an amount of Rs.7,37,563/ - with interest @ 7.5% per annum from the date of filing of the claim petition i.e. 01.05.2010 till realisation of the award amount.

(2.) VIDE the present appeal, the appellant is seeking enhancement of compensation as noted above.

(3.) TO strengthen the argument learned counsel has relied upon the case of Rajesh and Ors. Vs. Rajbir Singh and Ors. 2013 (6) SCALE 563 wherein it has been held as under: -