SAROJ JOSHI Vs. MOHD FAROOQ

JUDGEMENT

(1.) BY way of the present appeal, the appellants seek to challenge the impugned award dated 13/4/2007 so as to claim enhancement in the compensation over and above the amount awarded in their favour by the Tribunal.

(2.) THE factual scenario of the case to deal with the rival contentions of the parties is as under:-

(3.) COUNSEL for the appellant has raised three grounds for claiming enhancement in the compensation. The first ground taken by the appellant is that the Tribunal has not considered the grant of any future increase in the minimum wages and for the entire multiplier of 17, the wages which were applicable on the relevant date of the accident have been taken into consideration. The second contention raised by the counsel is that only a meager amount of rs. 5,000/- has been granted in favour of appellant No. 1 towards loss of consortium, although the deceased was of 30 years of age at the time of accident and he was survived by young widow. The third contention of learned counsel for the appellant is that the Tribunal has failed to grant any amount towards loss of love and affection besides granting meager amount towards loss of estate and funeral expenses at the rate of Rs. 5,000/- each.