ITWARI Vs. GURU BACHAN SINGH

JUDGEMENT

(1.) THIS is claimant's appeal for enhancement of the award.

(2.) THE claimant/appellant is the father of the deceased Roopchand who was aged about 22 years at time of his death in the alleged accident and he was earning Rs. 135/- per month as he was working in Beekay Engineering Corporation at Bhilai.

(3.) THE learned Counsel appearing for the appellant contended that the award of compensation is too meagre looking to the facts and circum stances of the case. The learned Counsel also contended that the fact relating to the income of the deceased Roopchand Rs. 135/- per month is not disputed, it is also not disputed that at the time of Roopchand's death the claimant/appellant who is the father of deceased Roopchand was 48 years of age and even if Roopchand had married, he would have helped his father by paying Rs. 60 to 70/- per month. Learned Counsel submitted that ignoring these material facts, the learned Claims Tribunal applying a wrong multiplier has awarded only a meagre sum of Rs. 4500/- which is liable to be enhanced suitably.