SUSHILA Vs. RAM SWAROOP

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the appellants as also learned counsel for the respondents and perused the appeal papers. In respect of an accident which occurred on 14/10/2012 and the death of husband/father of the claimants, the Motor Accidents Claims Tribunal (For short 'MACT') has awarded the compensation at Rs.10,27,500.00 with interest, through its Award dtd. 8/11/2013.

(3.) The High Court has enhanced the same through its judgment dtd. 18/1/2018 to Rs.12,98,500.00 with interest @ 7.5% per annum. The MACT while arriving at its conclusion had taken into consideration that in the absence of documents to prove the salary, the salary of an unskilled worker could be taken at Rs.6,500.00 per month. The High Court has maintained the same and thereafter granted the compensation.