AFSANA Vs. KUNDU KNIT FEB PVT. LTD

JUDGEMENT

(1.) Leave granted.

(2.) This order shall dispose of two appeals arising out of the same accident against a Judgment and Order dtd. 25/10/2017 passed by the High Court of Punjab and Haryana at Chandigarh.

(3.) Before this Court, the learned counsel appearing for the appellants, legal heirs of Afsar Ali argued that the income of the deceased was assessed as a daily wager at Rs.2400.00 per month. The High Court has enhanced the compensation by applying a multiplier of 17 instead of 11 applied by the Tribunal. The High Court assessed the compensation as Rs.4,76,400.00 including compensation under the conventional heads.