BHANMATI DEVI Vs. SINGH RAJ

JUDGEMENT

(1.) THE present appeal is preferred against the impugned award dated 01.12.2011, whereby the learned Tribunal has granted compensation for a sum of Rs.11,63,000 / - with interest at the rate of 9% per annum from the date of filing the petition till realization of the amount.

(2.) LEARNED counsel appearing on behalf of the appellants/claimants submits that on the date of the accident, deceased was 48 years of age. He was in a private job and getting salary of Rs.11,000/ - per month. PW3, Shri Sujeet Kumar, Clerk from Pratham Enterprises has proved the salary slips of the deceased as Ex.PW3/A to Ex.PW3/C and his letter of appointment as Ex.PW3/D. Despite that, the learned Tribunal has not added any amount in his actual income towards future prospects.

(3.) LEARNED counsel further submits that the learned Tribunal has granted compensation at Rs.10,000/ - each for loss of consortium, loss of estate and funeral expenses is on lower side.