RAVINDER KAUR Vs. UOI

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of RS.4,83,000/- awarded for the death of Manjit Singh, who died in a motor accident which occurred on 12.08.1995

(2.) DECEASED Manjit Singh was working as Air Craft Technician in the Indian Airlines. As per the copy of the Salary Certificate placed on record during enquiry before the Motor Accident Claims Tribunal (the Claims Tribunal) it was proved that the deceased was getting a salary of RS. 5792/- per month. He suffered fatal injuries while he was returning to his home on a two wheeler No.DDN 7409, he was struck by a Army vehicle No. 89D77888M which was driven by the Fourth Respondent and owned by the First and the Second Respondent.

(3.) AS far as the deceased's income is concerned, the same must be taken to be established in view of the Salary Certificate placed on record. Though, no witness from Indian Airlines was summoned to specifically prove the same. Since the Salary Certificate was not disputed and the deceased was proved to be in service of Indian Airlines, I would accept the same.