SEWA RANI Vs. GURWARYAM SINGH

JUDGEMENT

(1.) This is an application for impleading the legal representatives of applicant-appellant No.1, namely, Sewa Rani. For the reasons stated in the application, the same is allowed. Legal representatives of applicant-appellant No.1 (as mentioned in para No.3 of the application), who are already appellants No.2 to 4, are ordered to be impleaded as such. Vakalatnama signed by the legal representatives of applicant-appellant No.1 has already been appended with the application. Amended memo of parties is taken on record. Registry to scan and tag the same at an appropriate place. With no objection from both the counsel, main appeal is taken on Board today itself. FAO-5770-2010

(2.) Since the facts, as recorded in the impugned award passed by the Tribunal are not disputed, the same are not being reproduced herein for the sake of brevity.

(3.) The Tribunal in the present case has assessed the income of the deceased, namely, Jetha Ram, as Rs.20,718.00 per month and after deducting income tax the same was assessed as Rs.14,924.00 per month and had awarded the following compensation : <FRM>JUDGEMENT_25_LAWS(P&H)1_2024_1.html</FRM>