Santosh Devi vs Lala Ram
2021 Latest Caselaw 8766 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 229/2021

Santosh Devi

----Appellant Versus Lala Ram

----Respondent

For Appellant(s) : Mr. Awar Dan Ujjwal For Respondent(s) :

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

01/04/2021

Heard learned counsel for the appellant.

As per learned counsel for the appellant, deceased-Anna

Ram was skilled labour and that fact was proved by evidence but

despite of that, learned Tribunal treated him as unskilled labour.

Learned counsel further stated that there are four dependents of

the deceased-Anna Ram, therefore, as per the judgment of

Hon'ble Supreme Court in the case of Sarla Verma Vs. DTC,

deduction for personal expenses in case of deceased having four

dependents should be 1/4th whereas, learned Tribunal has wrongly

deducted 1/3rd for personal expenses of the deceased.

Admit. Issue notice, rule is made returnable within four

weeks.

Send for the record.

List the matter after four weeks.

(DEVENDRA KACHHAWAHA),J 43-Arvind/-

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