SANTOSH @ SANTOSH SAV Vs. GOPAL SINGH

JUDGEMENT

(1.) The present appeal is directed against the impugned award dated 04.09.2012, whereby the learned Tribunal has awarded compensation as under:

(2.) For loss of earning on account of disability : Rs. 4,56,019/-

(3.) To support his submissions, learned counsel has relied upon case of Rajesh and Ors. Vs. Rajbir Singh and Ors., 2013 6 SCALE 563 wherein the Full Bench of the Apex Court has held as under:-