MAYA DEVI Vs. SHAHNAWAZ

JUDGEMENT

(1.) Appellants/claimants seek enhancement of compensation as awarded by award dtd. 4/1/2019.

(2.) The case of the claimants before the Motor Accidents Claim Tribunal was that on 17/7/2017 at about 5.00 a.m., their predecessor Mr. Ram Prakash Verma was travelling with Sh. Phool Chand Verma, Sh. Om Prakash and Aatish in light goods vehicle which was being driven in a rash and negligent manner. Said vehicle ran into a stationary goods vehicle which was parked in the middle of the road without any indicator or signal. The predecessor of the appellants Mr. Ram Prakash Verma sustained fatal injuries and expired.

(3.) The Tribunal, while assessing the income of the deceased, noticed that the deceased was working as a gardener and no evidence was produced to prove his education or income. It had come on record that the deceased had passed 8th Standard in the academic session 1989-90.