SUGARABAI Vs. TATA INTERNATIONAL EXPORT LIMITED

JUDGEMENT

(1.) The only question which has been raised before us in appeal is whether the amount of compensation awarded to the appellant by the Additional Motor Accidents Claims Tribunal, Ujjain in Claim Case No. 59 of 2001, is just and proper or not.

(2.) The Claims Tribunal awarded a sum of Rs. 67,000 to the appellant No. 1 only on account of her husband's death in a road accident due to rash and negligent driving of respondent No. 2. At the time of the accident the vehicle was owned by respondent No. 1 and was insured with respondent No. 3. The finding of the Tribunal with regards to the negligent driving has not been assailed. The same is, therefore, confirmed.

(3.) The learned counsel appearing for the appellant submitted that the Tribunal has wrongly assessed the income of the deceased on the lower side. Mr. Goel, the learned counsel for the respondent No. 3, on the other hand, supported the award and submitted that the income was rightly assessed.