KAUSHALYA DEVI Vs. L.NK. RAJESH KUMAR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.4,23,000/- 1. awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellants for the death of Radhakant Sah, a motor mechanic, who died in a motor vehicle accident, which occurred on 28.06.2002.

(2.) DURING the inquiry before the Claims Tribunal, it was claimed that the deceased was earning Rs.15,000/- per month. The Appellants produced the income tax return to show that the deceased's annual income was Rs.54,955/-.

(3.) TOWARDS loss of love and affection and a sum of Rs.10,000/- each towards funeral expenses and loss to estate to compute the overall compensation as Rs.4,23,000/-