RUKMANI JAIN Vs. L SRIKANT NAYAK

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.16,25,297/- awarded in favour of the Appellants for the death of Manik Chand Jain who died in a motor vehicle accident which occurred on 23.05.2003.

(2.) DURING inquiry before the Motor Accident Claims Tribunal (the Claims Tribunal) it was claimed that the deceased was aged about 46 years. He was earning Rs.25,000/- per month from the business of lubricants carried out by him in the name and style of M/s. Lubex India. It was alleged that the deceased Manik Chand Jain was also carrying out business being Karta of HUF in the name of M/s. Manik Chand Jain and Company.

(3.) FOLLOWING contentions are raised on behalf of the Appellants (the Claimants):-