MANJU AND ORS. Vs. RAMESH CHAND AND ORS.

JUDGEMENT

(1.) THE appellants have challenged the impugned award of the Learned Tribunal whereby the compensation of Rs. 5,47,484/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 10th July, 2006 resulted in the death of Brij Mohan Gupta. The deceased was survived by his widow, two sons, two daughters and mother who filed the claim petition before the Learned Tribunal.

(3.) THE Learned Counsel for the appellants submit that the learned Tribunal has not taken into consideration the increase in minimum wages due to inflation and increase in price index. The Learned Counsel further submits that the learned Tribunal has not awarded any compensation for loss of love and affection and the compensation awarded for loss of consortium and loss of estate is on a lower side.