JASVIR KAUR AND ANOTHER Vs. ORIENTAL INSURANCE COMPANY

JUDGEMENT

(1.) This is an appeal directed by the claimant against the award dated 02.04.2013 passed by Sh. G.K. Dhir, Motor Accident Claims Tribunal, Hoshiarpur, vide which the claim petition was partly accepted.

(2.) The case of the claimant is that the deceasedBalwinder Singh aged 47 years, was working as a Mechanic in an Agricultural Implements Industry, known as Sohal Agricultural Industry, 47-Industrial Estate, Jalandhar road, Hoshiarpur and was earning Rs.6,500/- per month as salary. He died in a motor vehicular accident on 30.03.2012, in a motor vehicular accident and compensation to the tune of Rs.10,00,000/- along with interest @ 12% was claimed.

(3.) The learned Tribunal after adjudication partly accepted the claim petition and allowed a sum of Rs.4,31,000/-. Learned counsel for the appellant has submitted that the income of the deceased has been wrongly taken as Rs.4,000/- per month. In fact, he was drawing salary of Rs.8,000/- per month and employer has proved the income of the deceased. On the other hand, learned counsel for the insurance company has supported the award and has submitted that no corroborative record has been produced and as such, the income has been rightly taken by the Tribunal.