MACHALA Vs. MANOJ KUMAR

JUDGEMENT

(1.) THE present appeal is directed against the impugned award dated 15.12.2012, whereby the learned Tribunal has granted compensation for a sum of Rs.10,66,004/ - with interest at the rate of 7.5% per annum from the date of filing the claim petition till realization of the amount.

(2.) VIDE the present appeal, the appellants are seeking enhancement of the award amount as noted above.

(3.) LEARNED counsel further submitted that voluntary household and other services provided by the deceased to the appellants/claimants had a notional value. Even on a conservative note, value of such services were not less than Rs.10,000/ - per month. While awarding compensation, the learned Tribunal ought to have considered the economic factors and the depreciating value of rupees to make the award just and proper.