SAVITRI DEVI & ANR Vs. SONU & ORS

JUDGEMENT

(1.) Dis-satisfied with the quantum of compensation granted by the tribunal, claimants have preferred the instant appeal.

(2.) It has been averred in the petition that findings arrived at by the tribunal are erroneous. While computing compensation, income has been assessed on the lower side. In the facts and circumstances of the case, multiplier has not been correctly applied.

(3.) Learned counsel representing respondent no. 4 has resisted the prayer. According to him, tribunal took into consideration evidence produced before it while assessing income of the deceased. Thus, award passed by the tribunal needs to be upheld.