UMA DEVI Vs. BALWANT SINGH (KOLI)

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs. 5,95,690/- awarded for the death of Shiv Kumar @ Tuntun, who died in an accident which occurred on 03.02.2007.

(2.) IN the absence of any Appeal by the owner or the INsurer, the finding on negligence has become final between the parties.

(3.) IT is urged by the learned counsel for the Appellants that from affidavit Ex.PW-3/A of Surender Singh (who entered the witness box as PW-3) and testimony of PW-2 Gulab Singh it was established that the deceased was getting a salary of Rs. 6000/- per month. The Claims Tribunal erred in not believing the testimony of these two witnesses.