KANCHAN Vs. FEROZ KHAN GHAZI AND ORS.

JUDGEMENT

(1.) The appeal is for enhancement of compensation of Rs. 15,71,240/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellant for the death of Pankaj Yadav, who suffered fatal injuries in a motor vehicular accident which occurred on 26.07.2010.

(2.) It is urged by the learned counsel for the Appellant that although the deceased salary certificate claiming his salary as Rs. 15,100/- was proved before the Claims Tribunal as Ex.PW-1/A, the said certificate, however, was not relied upon by the Claims Tribunal on the ground that the employer had not been produced in order to prove the same.

(3.) The appeal must succeed on both the grounds.