Jitendra Chauhan, J. - (1.) CM -32646 -CII -2010
(2.) HEARD . Keeping in view the facts narrated in the application, delay of 242 days in filing the appeal is condoned. FAO -7404 -2010 and X OBJC -12 -CII -2011 The learned counsel for the appellant -Insurance Company, relies upon the law laid down by Hon'ble the Apex Court in Sarla Verma vs. Delhi Transport Corporation, : 2009 (3) RCR (Civil) 77, to contend that the rationale of considering the future two pay commissions of which the deceased would have been the beneficiary, is not tenable. No other point has been raised.
(3.) ON the other hand, the learned counsel for the claimants/cross -objectors contends that the amount of compensation awarded by the learned Tribunal is on the lower side and deserves to be enhanced.;