ANIL KUMAR BALUNI Vs. RAJESH KUMAR

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 4,54,968/- has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 8th August, 2004 resulted in the death of Rekha. The deceased was aged 30 years at the time of the accident and was survived by her husband and two minor children who filed the claim petition before the learned tribunal.

(3.) APPELLANT No. 1 appeared as PW-1 before the learned Tribunal and deposed that the deceased was giving tuitions and was earning Rs. 4,500/- per month and was also working as garment checker with M/s Mari Gold Corporation. However, no documentary proof was placed on record to prove the income of the deceased. The learned Tribunal assumed the deceased to be a housewife and took the minimum wages into consideration to compute the loss of dependency.