J.R. Midha, J. - (1.) THE appellant has challenged the award of the learned Tribunal, whereby compensation of Rs. 1,15,200/ - has been awarded to the appellants. The appellant seeks enhancement of the award amount.
(2.) THE accident dated 29.04.1980 resulted in the death of Gurcharan Singh, aged 31 years at the time of the accident. The deceased was survived by his widow and two minor children who filed the claim petition before the Learned Tribunal. At the time of the accident, the deceased was carrying on the business of tent house and installation of electrical connections in the name of M/S A -one Shamiana House at Model Town. The occupation and income of the deceased was proved by the widow of the deceased, who appeared as PW -3 and deposed that her husband was carrying on the business in the name and style of M/S A -one Shamiana House at F -14/47, Model Town, Delhi and was earning about Rs. 2,000/ - p.m and he used to give Rs. 500/ - to 600/ - for running household expenses and whenever she needed more amount, he used to give her more amount. She further deposed that after the death of her husband, business was closed and nobody attended to it. She also produced cash book, order book, register of employees, bill book and ledger book of the business of the deceased.
(3.) THE claimants also produced the partner of the deceased as PW -1 who deposed that the business was in partnership for about three years till 1978 when the partners got separated from the business which was thereafter carried by the deceased alone as a proprietor. PW -1 produced the receipt of payment made on account of the dissolution of the partnership as Ex -PW -1/A. PW -1 also proved the assessment order of the firm as Ex -PW -1/B.;