SADHANA BALA SARKAR Vs. SHYAMU SARKAR

JUDGEMENT

(1.) This appeal is filed by the original claimants seeking enhancement of the compensation awarded by the Motor Accident Claims Tribunal, West Tripura, Agartala in the impugned award dated 5th July, 2017 passed in Title Suit (MAC) No.121 of 2017.

(2.) Brief facts are as under :

(3.) Mr. S.B. Debnath, learned counsel appearing for the claimants submitted that the deceased was a Carpenter. He would be earning minimum of Rs.1,000/- per day. The Tribunal, therefore, committed a serious error in awarding inadequate compensation.