VIDYAWATI AND ORS. Vs. KRISHAN KUMAR AND ORS.

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 3,90,836/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 20th June, 2000 resulted in the death of Avdesh @ Nanak Yadav. The deceased was survived by his widow, father, three daughters and one son, who filed the claim petition before the learned Tribunal.

(3.) LEARNED Counsel for the appellant has challenged the award on two grounds. The first ground of challenge is that the increase in minimum wages due to inflation and increase in price index has not been taken into consideration. The second ground of challenge is that the personal expenses of the deceased have been taken as 1/3 instead of 1/4.