VINOD CHAUDHARY Vs. RATTAN SINGH

JUDGEMENT

(1.) THE present appeal is preferred against the impugned award dated 19.04.2012, whereby the learned Tribunal has granted compensation for a sum of Rs.1,91,663/ - with interest at the rate of 9% per annum from the date of filing of the claim petition till realization of the amount.

(2.) VIDE the instant appeal, the appellant is seeking enhancement of the aforementioned compensation amount.

(3.) IT is pertinent to mention here that earlier an ex parte award was passed vide order dated 01.04.2006, which was set aside by this court and thereafter the award under challenge was passed on 19.04.2012. In the first round of litigation, the compensation of Rs.1,85,000/ - was granted in favour of the appellant. The appellant did not lead any additional evidence after the earlier award was set aside. Hence, the learned Tribunal observed the same in Para 33 of the impugned award that there was no new evidence, however, increased the award only to an extent of Rs.6,413/ -.