KIRAN NETAM Vs. NETRAM SAHU

JUDGEMENT

(1.) LEARNED Counsel for the appellants is heard on admission.

(2.) THE appellants are seeking enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal, Balod, District Durg (for short "the Tribunal") vide award dated 31-1-2009, passed in Claim Case No. 25/2008.

(3.) TRUE, the claimants pleaded that deceased Jeevan Netam used to earn Rs. 8,000/- per month by working as Supervisor with a Contractor and from his cycle-shop, but the evidence led in that behalf could not establish his income to the extent of Rs. 8,000/-. The contractor examined by the claimants, Jahid Ahmed Khan (A.W. 2), stated that an amount of Rs. 2,000/- per month was being paid by him to deceased Jeevan Netam.