RAJ KAUR Vs. PANKAJ KUMAR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.7,63,700/ - awarded for the death of Jai Singh, who died in a motor accident which occurred on 07.09.2009.

(2.) DURING inquiry before the Motor Accident Claims Tribunal (the Claims Tribunal) it was established that the deceased was working as a Security Guard and was getting a salary of Rs.6300/ - per month. It was proved by examining PW -1 that the deceased was getting a pension of Rs.5941/ -.

(3.) ON the other hand, it is urged by Mr. K.L.Nandwani, learned counsel for the Insurance Company that the compensation awarded is just and proper.