CHANDERWATI Vs. SATENDER KUMAR

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 2,77,000/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 8th August, 2001 resulted in the death of Rajesh. The deceased was survived by his widow and father 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 rise in price index and the lower multiplier has been applied.