CHANDRAKALABAI Vs. JINDAL TRANSPORT

JUDGEMENT

(1.) This appeal is against the judgment of Motor Accident Claims Tribunal, Nagpur in Claim Petition No. 747/2011.

(2.) The facts giving rise to this appeal can be summarized as under:

(3.) Heard learned Advocate Shri Asghar Hussain for the appellant. He has submitted that deceased was working in the canteen of one Dwarkaprasad Mishra, who was running the canteen at Thermal Power Station. The claimant as well as the contractor Shri Dwarkaprasad Mishra have stated in their evidence that deceased was working in the canteen and he was getting Rs. 6,000/- per month. Contractor Shri Dwarkaprasad Mishra issued certificate which is at Exhibit 34 on the record of Claim Tribunal. Learned Advocate Shri Hussain has submitted that Tribunal has not considered the evidence of claimant and her witness and has wrongly taken into consideration notional income of Rs. 3,000/- per month, therefore, prayed to enhance the amount of compensation.