JAGWANTI Vs. BHOOP SINGH

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned award dated 01.09.2005, whereby ld. Tribunal has granted compensation for a sum of Rs.3,90,000/- with interest @ 7.5% per annum from the date of filing of the 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 has argued that on the date of accident, the deceased was 22 years of age. He was a bachelor and left behind parents. He was working with Net Based Solutions, Rohtak Road, Delhi and was earning Rs.4,000/- per month from his employer, which is proved by the salary certificate Ex.PW1/1. Simultaneously, he was pursuing Graduation and was in B.A. (2nd Year).