AMAR SINGH Vs. AMARJIT SINGH

JUDGEMENT

(1.) CM No. 29027 -CII of 2013

(2.) THE contention of learned counsel for the appellants is that the deceased was 54 years of age at the time of her unfortunate death in accident but prior to that, she was hale and hearty and was running a milk dairy. Though, she was earning Rs. 10,000/ - per month from the said profession yet the learned Tribunal has assessed her income only to the tune of Rs. 4,000/ - per month, which is absolutely against evidence available on file. Similarly, nothing has been awarded by learned Tribunal on account of loss of consortium whereas only a meagre amount of Rs. 10,000/ - has been awarded towards funeral expenses. Amount of compensation awarded by learned Tribunal, thus, deserves to be enhanced.

(3.) ON the other hand, learned counsel for respondents have supported the award and have submitted that just and adequate compensation has already been awarded by learned Tribunal by taking into consideration all the aspects of the case i.e. age and income of the deceased. As such, the impugned award does not call for any interference by this Court.