BANDANA SHIL Vs. MATILAL DAS

JUDGEMENT

(1.) This appeal is filed by the original claimants. They seek enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Udaipur, under impugned award dated 26th November, 2019.

(2.) Brief facts are as under :

(3.) Appearing for the claimants, learned counsel Mr. A Acharjee submitted that the Tribunal committed a serious error in assessing income of the deceased at Rs.7,000/- per month. Though the deceased was engaged as a heavy motor vehicle driver, no increase for future income was granted. Further, compensation awarded under conventional heads is also inadequate.