(1.) By way of the present appeal the appellants seek to challenge the award dated 22.11.2005 so as to seek enhancement in the compensation amount over and above the amount of Rs.2,52,000/- awarded by the Tribunal.
(2.) Brief summary of the facts are as under:
(3.) Mr. S.N. Parashar, counsel for the appellant has mainly raised three grievances in the present appeal. The first grievance of the appellant is that the notional income which has been taken into consideration by the Tribunal has not been made double but has been taken at Rs.22,500/- p.a. The contention of the counsel for the appellant is that in similar circumstance this Court in Smt. Devki Devi Vs. Shri Anil Gupta and Anr., MAC APP 139/2005, decided on October 03,2007, has doubled the notional income of the deceased. Another grievance raised by the counsel for the appellant is that lower rate of interest i.e.6% has been awarded by the Tribunal.