MAHILAGITA DEVI & ORS Vs. RAJABETI & ORS

JUDGEMENT

(1.) Heard.

(2.) This appeal is filed by the claimants for enhancement of compensation.

(3.) It is submitted by the learned Counsel for the appellants that deceased Shankar Singh was having agricultural land and he was also doing the work of motor mechanic. AW1 Smt. Geeta Bai, AW2 Sheela Devi and AW3 Patiram in their statement very categorically stated that the deceased was having agricultural land and he was also doing the work of winding of electrical pump and fans and his income was atleast Rs. 4,000 per month.