SUNITA RANA Vs. HITESH KUMAR DHEER

JUDGEMENT

(1.) THE present appeal is directed against the impugned award dated 16.04.2013, whereby the learned Tribunal has granted compensation for an amount of Rs.3,28,560/ - 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 appellant is seeking enhancement of the compensation amount noted above.

(3.) TO strengthen his arguments, learned counsel has relied upon the dictum of Full Bench of the Apex Court in the case of Rajesh and Ors. Vs. Rajbir Singh and Ors. 2013 (6) SCALE 563, wherein the Apex Court has held that in the case of self -employed or persons with fixed wages, in case, the deceased victim was below 40 years, there must be an addition of 50% to the actual income of the deceased while computing future prospects.