GAURIBAI Vs. SAVITADEVI

JUDGEMENT

(1.) Leave granted.

(2.) Arising out of the Order dtd. 5/5/2011 M.A. No.2576/2011, and the Order dtd. 29/7/2011 in Review Petition No.274/2011 passed by the High Court of Madhya Pradesh Judicature at Jabalpur enhancing the amount of compensation to the extent of Rs.2,05,000.00, the claimant(s) who suffered 100% functional disability in a case of amputation, has approached this Court for further enhancement.

(3.) After hearing learned counsel appearing for the parties and keeping in view the fact, as pointed out by them that, on the date of accident i.e. 23/4/2007, the earning of the claimant(s), as accepted by the Motor Accident Claims Tribunal (for short 'MACT') at Rs.2,500.00 per month, appears to be on a lower side. Even for household work, on the date of accident, the minimum earning of the injured/claimant(s) is to be taken at Rs.4,000.00 per month.