REENA & OTHERS Vs. KALBE HASAN & OTHERS

JUDGEMENT

(1.) There is 32 days' delay in preferring this appeal, which is hereby condoned in view of the reasons stated in the affidavit filed in support of the delay condonation application (CLMA 6739/2015). The said application stands disposed of accordingly.

(2.) This appeal has been filed by the dissatisfied dependants of the deceased seeking enhancement of compensation. Learned Tribunal awarded the compensation to the tune of Rs.5.57 lakh, along with the 7.5 percent annual interest, from the date of institution of petition till making the actual payment.

(3.) The enhancement has been sought on the grounds of future prospects. Deceased has been stated to be engaged in the milk-selling work. Learned counsel for the appellant has relied upon the precedent of Hon'ble Apex Court in the case of Rajesh & others v. Rajbir Singh & others, 2013 3 TAC 697. Paragraph no.11 of the said judgment contemplates as under: -