REENA Vs. MAHENDER KUMAR SHARMA

JUDGEMENT

(1.) THE Appellants seek enhancement of the compensation in respect of the death of Krishan Kumar who succumbed to the fatal injuries suffered in an accident which took place on 21.05.2006.

(2.) IT is argued by the learned counsel for the Appellants that the deceased was a young person, aged about 29 years, he was just at the threshold of his business, the Tribunal, ought to have added 50% to the deceased's income of Rs.61,300/- taken on the basis of the income tax return submitted by the deceased.

(3.) IT is not disputed that the deceased was aged about 29 years. There was only one Income Tax Return filed by the deceased for the year 2005-2006 whereby he returned income of Rs. 61,300/-. There is no evidence that the business was expanding gradually on year to year basis.