JASWANT SINGH SODHI Vs. ANIL KUMAR

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 4,06,944/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 26th December, 2005 resulted in the death of Kunwar Sodhi aged 19 and half years. The deceased was survived by his parents and brother who filed the claim petition before the learned Tribunal.

(3.) THE father of the appeared in the witness box as PW -1 and deposed that the deceased was engaged in the profession of imparting tuitions and was earning approximately Rs. 10,000/ -. PW -1 also proved the Income Tax Return as Ex.PW -1/15 and Ex.PW -1/16 relating to the financial year 1st April, 2005 to 31st March, 2006 (assessment year 2006 -07) which shows annual income of the deceased to be Rs. 1,02,450/ -.