SAHEED Vs. KARTAR SINGH

JUDGEMENT

(1.) This appeal has been preferred by the claimants for enhancement of compensation aggrieved by an award dated 23.7.1999, passed by Addl. Motor Accidents Claims Tribunal, Maihar, District Satna, in Claim Case No. 50 of 1996.

(2.) In an accident dated 28.4.1996 respondent No.1 drove the truck No. HR 30-2527 on Lakhanpur Highway and dashed with the truck No. MP 21-7137, owing to which the driver of the truck, Abdullah died, whose age was claimed to be 27 years and was found to be of 32 years. Claims Tribunal has awarded a compensation of Rs. 1,40,000 along with interest at the rate of 12 per cent per annum from the date of filing of the claim petition.

(3.) The only question raised by the appellant in this appeal is that the income has been taken on lower side. The income of the deceased was Rs. 3,000 per month. In addition diet allowance of Rs. 50 used to be paid. Thus, monthly income of the deceased was Rs. 4,500. Claims Tribunal has taken the income of the deceased at Rs. 15,000 per annum at the notional figure.