JASBIR KAUR Vs. SIKINDER SINGH

JUDGEMENT

(1.) AN amount of Rs.1,08,000/ - was awarded to the appellants for the death of Devinder Singh, husband of appellant No.1 and father of appellant No.2. He died in a road accident on 22.8.1989. The appeal is for enhancement of the amount.

(2.) LEARNED counsel for the appellants argued that the income assessed by the Tribunal was on the lower side because the deceased was employed as a Conductor in a private bus company and his salary was Rs.2000/ - per month. This argument is without merit because the Tribunal discussed the aspect and held that there was nothing on record to prove that the deceased was employed as alleged in the petition. However, taking the deceased to be a labourer, his income was assessed at Rs.700/ - per month in 1989, which was quite adequate. After taking out the personal expenses, the income for the purpose of assessing compensation was Rs.6000/ - per annum. The award is, therefore, not required to be modified with regard to the income.

(3.) COUNSEL for the appellants then argued that nothing was awarded under the conventional heads.