SUKHDEV DHAL Vs. UNITED INDIA INS. CO. LTD.

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned award dated 20.01.2010, whereby the learned Tribunal has granted compensation for a sum of Rs.2,82,000/- with interest @ 9% per annum from the date of filing of the petition till realization of the amount.

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

(3.) Learned counsel appearing on behalf of the appellants has argued that on the date of accident, the deceased was 25 years of age. He was a bachelor and left behind his parents. He submitted that while calculating the loss of dependency, the learned Tribunal taking into consideration the Minimum Wages Act, 1948 considered the salary of the deceased as Rs.3,200/-, applicable to an unskilled person at the relevant time. Despite, the learned Tribunal has not added any amount in the income of the deceased towards future prospects while calculating the compensation.