BALKAR SINGH ANKHILLA Vs. BHUPINDER KAUR AND OTHERS

JUDGEMENT

(1.) This is owner's appeal against the award dated 3.10.2012 passed by learned Motor Accidents Claims Tribunal, Amritsar (for short, "the Tribunal"). The claim petition brought by Bhupinder Kaur and others under section 166 of the Motor Vehicles Act, 1988 for compensation in a sum of Rs. 10.00 lacs on the death of Gurpal Singh has been allowed by the Tribunal vide the impugned award and a sum of Rs. 6,44,000/- has been awarded as compensation.

(2.) Balkar Singh Ankhilla, the owner of the offending vehicle has challenged this award on two grounds. The first is that learned Tribunal has assessed the income of the deceased at Rs. 6000/- per month without any basis. His second ground for challenge of the award is adoption of multiplier.

(3.) Learned counsel for the appellant has contended that the Tribunal has taken the income of the deceased at Rs. 6,000/- per month.