(1.) ADMIT .
(2.) THE present appeal has been preferred against the impugned award dated 09.01.2014, whereby Ld. Tribunal has awarded compensation for an amount of Rs.9,64,736/ - with interest @ 7.5% per annum from the date of filing of the Claim Petition till realization of the amount.
(3.) LD . Counsel further submits that despite the fact that the claimants failed to prove the avocation of the deceased and his monthly income, Ld. Tribunal has added 30% in his actual income towards future prospects, which is contrary to the dictum of Sarla Verma Vs. DTC and Ors. 2009 (6) SCC 121.