SUNITA Vs. RAJ PAL SINGH

JUDGEMENT

(1.) By way of present appeal, challenge has been laid to an award dtd. 15/10/2009 passed by the learned Motor Accident Claims Tribunal, Jind (for brevity, "the Tribunal"), whereby an amount of Rs.11,15,000.00 was awarded as compensation to the appellants/claimants along with interest @ 7.5% per annum from the date of filing of claim petition till its realization on account of death of Jagdish in a motor vehicular accident, that occurred on 21/1/2009.

(2.) Since the sole issue for determination in the present appeal is confined to the quantum of compensation awarded by the learned Tribunal, a detailed narration of the facts of the case is omitted herein for the sake of brevity.

(3.) Ld. Counsel for the appellants/claimants assailed the award by submitting that the deceased Jagdish was employed as a lineman in B.S.N.L. Pillukhera earning Rs.13,406.00 per month and the ld. Tribunal erred in assessing the monthly income at the rate Rs.10,385.00. Learned counsel further argued that amount awarded under the conventional heads as well as the rate of interest awarded on the compensation was also on the lower side. On the said grounds, reassessment and enhancement of compensation was prayed.