MANJU SHARMA Vs. DAULAT RAM

JUDGEMENT

(1.) THIS appeal is by the claimants for enhancement of the compensation. Deceased Rambabu was travelling in a tractor which met with an accident which resulted into the death of driver of the tractor and injuries to Rambabu. Later Rambabu died in a hospital at Indore. While deceased Rambabu was going on a tractor, tractor No. MP 08/A-5789 driven by Daulatram dashed the tractor from behind in which deceased was sitting on a trolley which resulted into the death of Rambabu. Deceased was aged 24 years at the time of the accident. Claims Tribunal has awarded Rs. 50,000/- as compensation and Rs. 15,000/- towards medical expenses. Claims Tribunal has held that the deceased was earning Rs. 250-300 per month and the evidence that he was likely to be appointed as teacher on completion of training has been held to be imagination and without assigning any reason, Claims Tribunal has determined compensation as Rs. 50,000/- only.

(2.) A .W. 1 Manju Sharma has deposed that her husband was getting Rs. 300/- from the Formal Education Centre and after completion of training he was likely to be appointed as teacher in the pay-scale of Rs. 2,000/-. She has further deposed that the deceased was having agricultural income of about Rs. 1,00,000/- Rs. 1,25,000/- per annum.

(3.) APPEAL succeeds and is allowed. There shall be no order as to costs.