SUNITA Vs. NANHAKAU RAM YADAV AND ORS.

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) In the instant appeal the appellant prays for enhancement of the judgment and Award dated 31.8.2005 passed by the Motor Accident Claims Tribunal, District Unnao in Claim Petition No.140 of 2003, Sunita Devi v. Nanhakau Ram and others.

(3.) The sole argument advanced on behalf of the appellant is that though Rajesh Kumar Singh (deceased) used to earn Rs. 3,000/- per month, yet the Tribunal has not considered this vital aspect. However, the Tribunal while pronouncing the Award has taken into consideration Rs. 15,000/- per annum.