ANGAD TIWARI Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) This appeal arises from the decision of the High Court in First Appeal from Order No.747/2013 dtd. 31/5/2022.

(3.) The appellant-claimant filed a Claim Suit No.125/2012 before the Motor Accident Claims Tribunal ("the Tribunal" for short], Faizabad, which by its order dtd. 30/11/2012 granted compensation of Rs.2,54,000.00. On the ground that there is no proof of income, the Tribunal calculated the monthly income at the rate of Rs.1500.00 and arrived at a figure of Rs.18000.00 per year.