- (1.) This appeal has been filed by the claimants for enhancement of the compensation awarded by the Tribunal in relation to the death of Sri. Birendra Nath Singh who was a Sub-Inspector in U.P. Police who died on 15.02.1992.
(2.) He was riding a scooter when a truck hit him resulting in the death of the deceased.
(3.) The Tribunal while proceeding to award the compensation has taken into account, the family pension paid to the family of the deceased and has deducted the same from the actual income on the basis whereof the calculation of compensation has to be made. Learned counsel for the appellant submits, that this approach of the Tribunal is erroneous, keeping in view the law laid down by the Apex Court in the case of Sri. Vimal Kumar & others v. Kishore Dan & others, 2013 AIR(SC) 3830.;