R.K. Merathia and Mrs. Jaya Roy, JJ. - (1.) Both these appeals arise out of the same judgment. They were heard together and are being disposed off by this common order.
(2.) Mr. A.K. Lal, learned counsel, appearing for the claimants, submitted that the learned Tribunal has not taken into consideration the expected increase in the salary of the deceased, and therefore, the amount claimed i.e. Rs. 10 lacs should have been allowed instead of Rs. 6,13,500/-.
(3.) On the other hand Mr. Akhtar, appearing for the State submitted that future is uncertain and there fore the claimant cannot raise claim based on future enhancement in salary. He further submitted that the evidence with regard to the quantum of salary should not have been accepted by the Tribunal only on the basis of a certificate of Incharge Principal. He also submitted that the deceased was also negligent as he was walking on foot on the right side. There fore, he submitted that the award beset aside.;