CHANDRA DEVI Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) On account of clerical mistake, in the order dated 17.4.2012, the date is wrongly mentioned as 9.10.2012. It shall be read as 26.4.2012.

(2.) The appeal is for enhancement of compensation of Rs. 1,92,630 for the death of Kamal Kumar Singh, who had died in a motor accident which occurred on 9.9.2005.

(3.) It is urged by the learned counsel for the appellants that the deceased was a BCA student giving private tuitions to the children. Instead of taking minimum wages of a matriculate, his potential income after the completion of the course should have been considered by the Claims Tribunal for the award of compensation.