LAWS(P&H)-2014-5-463

NAGINDER SINGH Vs. PREM SINGH

Decided On May 20, 2014
NAGINDER SINGH Appellant
V/S
PREM SINGH Respondents

JUDGEMENT

(1.) THE appeal is for enhancement of compensation for death of a male aged 63 years. The accident took place on 26.4.1992. He was said to be a businessman. The tribunal assessed a compensation of Rs. 2,58,000/ -. The claimants are widow and a son.

(2.) I will re -work the compensation taking the income as assessed at Rs. 6,300/ - and tabulate the same as under: -