GEETA LAXMI Vs. RAM KUMAR

JUDGEMENT

(1.) ADMIT.

(2.) With the consent of the parties, appeal has been heard and disposed of by this order.

(3.) The appellants have filed this appeal for enhancement of compensation for the death of Mr. T. Mohan Dass who died on 13.9.1996 because of the injuries sustained in a road accident caused by the rash and negligence driving by the driver of the offending truck. The grounds taken in the appeal for enhancement of compensation are: (1) the Tribunal has erred in not taking into account the income of the deceased at Rs. 5,500/- per month despite the evidence given by his employer before the tribunal; (2) the future prospects in the life and career of the deceased have not been taken into consideration; and (3) the correct multiplier has not been applied.