BALWINDER KAUR Vs. RAM KUMAR

JUDGEMENT

(1.) This appeal has been filed against the order of the learned Single Judge whereby compensation for the death of Balwinder Singh has been enhanced to 4,20,800/- as against the amount of 3,84,000/- awarded by the Tribunal.

(2.) The deceased was 35 years of age and was employed in the Primary Land Mortgage Bank, Ambala City on a monthly salary of 3647/-. As per the claimants, he was also earning some amount from a milk dairy and from agricultural land. The Tribunal did not accept the additional income for want of proof.

(3.) Counsel for the appellants has argued that the dependency of 2150/- per month determined by the learned Single Judge is inadequate. He has further argued that the Lok Adalat of this Court had worked out the dependency at 2740/- per month and had consequently worked out the total compensation of 6,36,080/-. He has stated that the reasoning of the Lok Adalat could not be found fault with.