SUDESH MAHAJAN Vs. ANIL AZAD

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.2,38,255/- awarded by the Motor Accident Claims Tribunal(Claims Tribunal) in favour of the Appellant for the death of Raj Pal Mahajan who died in a motor vehicle accident which occurred on 28.11.2005.

(2.) IN the absence of any Appeal by the driver, owner or the insurer of offending vehicle, the finding on negligence has attained finality.

(3.) ON the basis of the Income Tax Return Ex.PW1/13, it is proved that the deceased had an income Rs.3,18,866/- excluding the income from interest on the NSCs.