DWARKA Vs. BHAIRAM

JUDGEMENT

(1.) Leave granted.

(2.) The appellants being the claimants assailed the impugned order inter alia on the ground of incorrect assessment of monthly income of the deceased, who died in a motor vehicles accident on 9/12/2022.

(3.) The Tribunal computed the income of the deceased at Rs.9,325.00 per month, but the High Court enhanced the compensation by Rs.88,000.00 under conventional heads.