SHANTIBAI Vs. ASLAM KHAN

JUDGEMENT

(1.) THE appellants feel aggrieved by the award of the Motor Accidents Claims Tribunal whereunder their application seeking compensation for the death of Gangaram, the husband of the appellant No. 1 and the father of the appellants No. 2 to 8, in an motor accident on 2-6-1996 awarding compensation of an amount of Rs. 1,70,000/- with 12% per annum interest from the date of the application.

(2.) THE claimants have prayed for the enhancement of the amount of compensation to an amount of Rs. 8,00,000/ -.

(3.) THE Motor Accidents Claims Tribunal has determined the income of Gangaram who was claimed to be a professional iron sheet cutter at a figure of Rs. 15,000/- per annum.