PARVESH Vs. DHARMENDER

JUDGEMENT

(1.) THE instant appeal is directed against the award dated 01.11.2011, whereby the learned Tribunal has granted compensation for a sum of Rs.13,02,400/ - with interest at the rate of 9% per annum from the date of filing of the claim petition till realization of the amount.

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

(3.) SHE further submits that the learned Tribunal has assessed the annual income of the deceased as Rs.56,980/ - on the basis of the Income Tax Return (ITR) filed by him. At the time of accident, the deceased was 34 years of age, despite, learned Tribunal has not added any amount in his actual income towards future prospects.