BADAL Vs. IFFCO TOKIO GENERAL INSUARNCE CO LTD

JUDGEMENT

(1.) By the instant appeal, the claimants/appellants, seek enhancement of compensation awarded to them under the impugned judgment/Award dated 01.05.2018, where-under, a total compensation of Rs.8,43,863.20, has come to be awarded. Since, the issue agitated in the appeal is only qua the quantum of compensation, the advertence to the other factual aspects, on which the claim petition was founded, does not call for any advertence.

(2.) Compensation has come to be awarded as follows:

(3.) From the impugned judgment, it can be deduced that the compensation under the head of just compensation, is the compensation under the head of loss of income/dependency. This is the main head of the compensation and in the said context, it would be relevant to advert to the observations made by the Tribunal in the impugned judgment, as under: