KAVITA AND ORS. Vs. RAJA RAM & ORS.

JUDGEMENT

(1.) This appeal is for enhancement of amount of compensation in respect of death of Surender Kumar who was aged about 25 years at the time of the accident which took place on 02.12.1988. The Motor Accident Claims Tribunal (the Tribunal) by the impugned award dated 06.4.2000 awarded compensation of Rs. 1,92,000/ -.

(2.) The Appellant's grievance is that though the deceased income was Rs. 2,500/ - per month, the Tribunal estimated the same to be only Rs. 1500/ - per month.

(3.) It is submitted that no compensation towards conventional head like loss of love and affection, loss of consortium, loss of estate and funeral expenses was granted.