MUKESH AND ORS. Vs. NARENDER KUMAR AND ORS.

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of compensation. The appeal is directed against the award dated 05.04.2011 passed by learned Motor Accidents Claims Tribunal, Hisar (for short 'the Tribunal'). Smt. Mukesh and others, the claimants had brought a claim petition under section 166 of the Motor Vehicles Act, 1988 seeking compensation in a sum of Rs. 10,00,000/ - for the death of Yash Kumar in a road side accident. The claimants are the widow, two children and father of the deceased. Learned Tribunal vide award dated 05.04.2011 has awarded a sum of Rs. 6,32,000/ - as compensation. Yash Kumar had met with an accident on 04.01.2009. He succumbed to the injuries received in the said accident. He was 28 years old at the time of the accident and was doing agricultural work and was running a dairy and was earning Rs. 15,000/ - per month. He is said to be having 10 buffaloes and used to cultivate 18 acres of land.

(2.) THE aforesaid averments of the claimants have been denied by the respondents. They have denied that the claimants are entitled to Rs. 10,00,000/ - as compensation.

(3.) LEARNED counsel for the appellants has contended that the deceased was having 18 acres of land and besides doing agricultural work thereon, he was running a dairy. According to him, the income of the deceased taken by the Tribunal at Rs. 4500/ - per month is at a very lower side.