(1.) 1. The Appeal is for enhancement of compensation of Rs. 8,89,734/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant for having suffered grievous injuries in a motor vehicle accident which occurred on 16.10.2006.
(2.) IN the absence of any Appeal by the driver, owner and the Insurer, the finding on negligence has attained finality.
(3.) THE following contentions are raised on behalf of the Appellant:- The Claims Tribunal erred in not accepting the deceased's income