ARTI DEVI Vs. RAJESH

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.20,06,800/- awarded by the Motor Accident Claims Tribunal(the Claims Tribunal) for the death of Munna Lal who died in a motor vehicle accident which occurred on 16.12.2009.

(2.) THE finding on negligence is not challenged by the driver, the owner or the insurer and has thus attained finality.

(3.) DURING inquiry before the Claims Tribunal, it was established that the deceased was running a photo studio. He had filed Income Tax Returns for two years before death. There was an increase of over 20% in the deceased's income in just one year.