RUCHIKA LUTHRA Vs. ASHWANI GARG AND OTHERS

JUDGEMENT

(1.) The present appeal is preferred against the impugned award dated 28.03.2012, whereby the learned Tribunal has granted compensation for a sum of Rs.span 6,16,496/- with interest at the rate of 7.5% per annum from the date of filing the claim petition till realisation of the amount.

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

(3.) Learned counsel appearing on behalf of the appellant submits that PW1, Smt. Ruchika Luthra, widow of the deceased had deposed that on the date of the accident her husband was 25 years of age. He was in the business of embroidery, earning Rs.span 25,000.00 per month and contributing his entire income towards household expenses.