ANITA Vs. C KULANDAIVEL

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.6,98,000/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) for the death of Shri Krishan who died in a motor vehicle accident which occurred on 11.12.2005.

(2.) DURING inquiry before the Claims Tribunal, it was claimed that the deceased was earning Rs.4,500/- per month. On 11.12.2005 deceased Shri Krishan was driving a Tata Qualis No.DL-IVB- 0074 from Jaipur to Delhi. When he reached near Shahjahanpur Check Post on National Highway No.8, the Tata Qualis collided against a stationary truck No.TN-28L-1555 which was parked in the middle of the road in a dangerous and careless manner.

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