(1.) The claimants have filed this appeal challenging the judgment passed by Motor Accident Claim Tribunal, 1st Court, Asansol on 21/12/2012 in MAC Case No. 94 of 2008, seeking enhanced compensation.
(2.) One Nand Kishore Yadav died on account of injuries sustained in a motor accident which occurred on 6/12/2007 involving a mini truck bearing Reg. No. WB 37A/4096 which was moving in rash and negligent manner and dashed the scooter of the victim from behind. At the time of accident and untimely death, deceased was aged 49 years and was working in EC limited on a monthly salary of Rs.12,000.00 to 15,000/-.
(3.) Exhibit 6 shows the insurance coverage of the vehicle involved in the accident. From the evidence as well as exhibit -7, 8,10 and 11 it appears that salary of Nand Kishore varies from 12000/-to 15,000/- per month. After statutory deduction viz. professional tax, income tax, the income of Nand Kishore Yadav comes to Rs.14,000.00 .