SHUKLA Vs. MAHAVEER SINGH JUDDA

JUDGEMENT

(1.) By way of the present appeal the appellant has sought to challenge the award dated 21.9.2006 so as to claim enhancement of the compensation over and above the amount awarded by the Tribunal.

(2.) Mr. Mannie counsel for the appellants contends that the Tribunal has assessed the income of the deceased under the Minimum Wages Act at Rs.3044/- per month but no increase has been taken into consideration by the Tribunal. Counsel for the appellant further contends that the meager amount of Rs.15,000/- has been awarded towards loss of estate and same amount has been awarded towards loss of love and affection. Counsel for the appellant further contends that the deceased was a young boy of 27 years of age and was survived by a young widow besides his mother and two minor daughters. Counsel thus contends that award of Rs.15,000/- towards loss of consortium cannot be considered to be justified as the widow is of quite young age. Counsel also contends that the amount towards loss of love and affection needs to be further enhanced considering the number of family members left by the deceased.

(3.) I have heard learned counsel for the parties and have perused the record.