REKHA Vs. GANGA RAM NATH AND ORS.

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 13,34,000/ - has been awarded to the appellant. The appellant seeks the enhancement of the award amount.

(2.) THE accident dated 22nd February, 2006 resulted in the death of Anil Chauhan. The deceased was survived by his widow, parents, two unmarried sisters and a brother who filed the claim petition before the learned Tribunal.

(3.) THE appellant appeared in the witness box as PW -1 and deposed that the deceased was earning Rs. 20,000/ - per month. PW -1 proved the salary slips - Ex.PW1/7 to Ex.PW1/21. PW -1 further deposed that the deceased was Income Tax payee and TDS was deducted from his salary by the employer. The Form 16A was exhibited as Ex.PW1/22. The statement of salary account of the deceased with HDFC Bank was exhibited as Ex.PW1/23A.