TEJPAL Vs. DEEPAK

JUDGEMENT

(1.) THE instant appeal is directed against the award dated 01.09.2011, whereby the learned Tribunal awarded compensation for an amount of Rs.2,76,816/ - with interest at the rate of 7.5% per annum from the date of filing of the claim petition till realization of the amount for the injuries received by the appellant in the accident which took place on 06.03.2005.

(2.) VIDE the present appeal, the appellant is seeking enhancement of the compensation, as noted above.

(3.) LEARNED counsel further submits that keeping in mind the above noted facts, the learned Tribunal ought to have considered the salary of the injured as Rs.5,000/ - per month, whereas wrongly taken his salary as Rs.3210.90, i.e., the minimum wages applicable to a semi -skilled worker at the relevant time as per the Minimum Wages Act, 1948.