BISWAJIT DAS Vs. NARESH BISWAS

JUDGEMENT

(1.) THIS appeal for enhancement of compensation against the award dated 09.06.2009 passed by the learned Motor Accident Claims Tribunal, West Tripura, Agartala in T.S. (MAC) 602 of 2005 whereby, an amount of Rs. 1,87,000/ - has been granted as compensation to the claimants on account of the death of deceased Sampa Das, wife of claimant Sri Biswajit Das and mother of claimant Sri Kumarjit Das.

(2.) THE undisputed facts are that Sampa Das died as a result of injuries received in a motor vehicle accident. It is also not disputed that she was about 27/28 years of age at the time when she died. According to the claimants, the deceased was working as a hawker selling clothes, but no evidence worth the name has been produced to prove this fact. The learned Tribunal assessed the income of the deceased at Rs. 15,000/ - per month and applying a multiplier of 18 assessed the compensation.

(3.) THE Apex Court in Arun Kumar Agarwal v. National Insurance Company Limited, [ : AIR 2010 SC 3426] held as follows: - -