NARSINGH Vs. VISHNUPRASAD

JUDGEMENT

(1.) This Miscellaneous Appeal under Sec. 173(1) of the Motor Vehicles Act has been preferred against the impugned award dtd. 12/7/2024 passed in MACC No. 124/2022 whereby an amount of Rs.19,10,000.00 has been awarded to the survivors of the deceased Ishwarlal, who passed away in road traffic accident occurred on 22/5/2022 involving offending vehicle No. HR-55-AG-7237. This vehicle's rash and negligent driving caused accident.

(2.) Counsel for the appellants submits that income has been taken is on the lower side. Even if circular under Minimum Wages Act on the date of incident is applied, income of the deceased comes to Rs.9,125.00 per month even in the category of unskilled person, therefore, prays for enhancement of the award amount in fixing the income of the deceased as Rs.9,125.00 by allowing the appeal.

(3.) Learned counsel for the respondent/insurance company submits that the learned Claims Tribunal has taken all parameters while assessing the impugned award, therefore, needs no interference and prays for dismissal of the appeal.