NANGO Vs. MANGE LAL

JUDGEMENT

(1.) The present appeal arises out of the award dated 1st December 1998 of the Motor Accident Claims Tribunal whereby the Tribunal awarded a sum of Rs. 84,000 along with interest @ 12% per annum to the claimants.

(2.) The brief conspectus of the facts is as follows:

(3.) Sh. O.P. Goyal counsel for the appellants has assailed the said award on five grounds. Counsel for the appellants contended that the tribunal has erred in assessing the income of the deceased at Rs. 500/- per month whereas after looking to the facts and circumstances of the case the tribunal should have assessed the income of the deceased between Rs. 2000/- to Rs. 2,500/- per month.