LAWS(DLH)-2014-4-105

RAMESH CHAND PASI Vs. SUKAN MEHTO

Decided On April 15, 2014
Ramesh Chand Pasi Appellant
V/S
Sukan Mehto Respondents

JUDGEMENT

(1.) The present appeal is preferred against the impugned award dated 03.08.2011, whereby the learned Tribunal has granted compensation for an amount of Rs.5,39,000/- with interest at the rate of 7.5% per annum from the date of filing of the petition till realization of the amount.

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

(3.) Mr.S.S.Sisodia, learned counsel appearing on behalf of the appellants submits that the deceased Smt.Meena Pasi died at the age of 45 years, her earnings were considered by the learned Tribunal as Rs.3,000/- per month, however, no amount was added in her actual income towards future prospects.