STATE OF HARYANA Vs. MURTI DEVI

JUDGEMENT

(1.) The appellant has challenged the impugned award on the limited ground that the Tribunal has wrongly applied multiplier of 11 by taking the age of the deceased at 55 years.

(2.) Contention of learned counsel for the appellant is that the respondent claimants have failed to produce on record any documentary evidence in support of the age of the deceased. Counsel for the appellant, thus, contends that in the absence of any proof having been placed on record by the respondent, findings of the Tribunal determining the age of the deceased at 55 years is not correct.

(3.) Counsel appearing for the respondent on the other hand refutes the submission made by the learned counsel for the appellant. Counsel contends that in fact the age of the deceased was 53 years as on the relevant date of accident. Counsel for the respondent further submits that the Tribunal has placed reliance on photocopy of the ration card which was placed on record by the claimant respondent which reflected the date of birth of deceased in the year 1945.