LAWS(DLH)-2014-5-310

LAL CHAND Vs. PREM

Decided On May 15, 2014
LAL CHAND Appellant
V/S
PREM Respondents

JUDGEMENT

(1.) THE present appeal has been preferred against the impugned award dated 31.03.2012, whereby, Ld. Tribunal awarded compensation for an amount of Rs.5,25,685/ - with interest @ 7.5% per annum from the date of filing of the Claim Petition till realization of the amount.

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

(3.) TO strengthen his arguments on the above issue, ld. Counsel has relied upon a case of Rajesh and Ors. Vs. Rajbir Singh and Ors. 2013 (6) SCALE 563, wherein held as under: