RAKHI DEVI Vs. ASHOK KUMAR

JUDGEMENT

(1.) THE present appeal is preferred against the impugned award dated 22.04.2013, whereby the learned Tribunal has granted compensation for a sum of Rs.12,08,152/ - with interest at the rate of 9% per annum from the date of filing of the petition till realization of the amount.

(2.) THIS appeal is filed for enhancement of the compensation amount as noted above.

(3.) TO strengthen his arguments, the learned counsel has relied upon a case of Rajesh and Ors. Vs. Rajbir Singh and Ors. 2013 (6) SCALE 563, wherein the Full Bench of the Apex Court has held as under: -