RENU Vs. BALI RAM

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 16,44,000/- awarded for the death of Vijay Kumar, who died in a motor vehicle accident which occurred on 23.03.2008.

(2.) THE only ground of challenge is that the Appellant was a technical person although his age was more than 52 years, but since his income was likely to increase as deposed by PW2 R.K. Sharma, the Motor Accident Claims Tribunal(Claims Tribunal) ought to have made some addition in the deceased's income to compute the loss of dependency.

(3.) THE pending Applications stand disposed of.