MANJU AND ORS Vs. AKHTAR AND ORS

JUDGEMENT

(1.) The present appeal has been preferred against the impugned award dated 31.08.2006, whereby Ld. Tribunal has awarded compensation for an amount of Rs.5,45,000/- with interest @ 8% per annum from the date of filing of the claim petition till realization of the amount.

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

(3.) Ld. Counsel appearing on behalf of the appellant submits that deceased was 25 years of age at the time of accident. He was working as a driver and was earning Rs.5,000/- per month. However, the appellants failed to prove the salary of the deceased, Ld. Tribunal has assessed his monthly income as Rs.3,589/- as per the minimum wages applicable to a skilled worker.