BABLI Vs. ROOP LAL

JUDGEMENT

(1.) THE present appeal has been preferred against the impugned award dated 17.05.2008, whereby the learned Tribunal has granted compensation for an amount of Rs.5,78,000/ - with interest at the rate of 7.5% per annum from the date of filing of the petition till realization of the amount.

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

(3.) LEARNED counsel further argued that on the date of the accident, the age of the deceased was 26 years. Despite that, the learned Tribunal has not added any income towards future prospects as per the settled law.