MANI Vs. SUKHJIT SINGH

JUDGEMENT

(1.) THIS appeal by the claimants is directed against the award dated

(2.) 2.2009, passed by the learned Motor Accident Claims Tribunal, Amritsar, vide which the petition filed by the claimants i.e. widow and minor son of the deceased has been accepted and compensation to the tune of Rs. 2,34,000/- (Rupees two lac thirty four thousand only) stands granted. 2. There is no dispute qua the finding and the only claim raised is, that compensation, awarded is inadequate.

(3.) THE deceased was a labourer. Learned Tribunal took his income to be Rs. 2400/- (Rupees two thousand and four hundred only) per month, and made a deduction of 1/3rd income, to assess the dependency of the claimants at 2/3rd of the income.