ANITA Vs. JASWANTSING MAJORSING JAT

JUDGEMENT

(1.) -HEARD advocate Mrs. Renuka Ghule for appellants and Advocate mr. V. N. Upadhye for respondent No. 2. Advocate Mr. Upadhye has vehemently opposed admission of the first appeal.

(2.) THIS is a first appeal challenging the award passed by Motor Accidents Claims tribunal, Jalna, while disposing of Motor accident Claim Petition No. 134 of 2001, by its judgment and order dated 4. 11. 2003. Needless to say that being an appeal by the claimants, main grievance is regarding quantum of compensation.

(3.) WITH the help of the lawyers, we have gone through that part of the judgment, which pertains to the evidence regarding income of the deceased and computation of compensation towards loss of income of the family (claimants are legal heirs of the deceased ). These details are available in para 8 of the judgment. Learned Member of the Tribunal has relied upon salary certificate produced at Exh. 58, which showed gross salary of deceased to be Rs. 5,846 per month. It also showed bifurcation of payments as follows: <FRM>JUDGEMENT_305_ACJ_2008Html1.htm</FRM>