RANI Vs. SATISH KUMAR

JUDGEMENT

(1.) The present appeal is filed for enhancement of compensation awarded vide award dated 1.3.2014 by the learned Motor Accident Claims Tribunal, SBS Nagar in a case of injury with 80% permanent disability.

(2.) Leaned counsel for the appellant while praying for the enhancement of compensation submitted that the income has been assessed on the lower side. He further submitted that the income of the deceased must be more than Rs. 40,000/- per annum, whereas, only Rs. 24,000/- per annum was assessed.

(3.) Learned counsel for the Insurance Company at the outset submitted that the compensation cannot be enhanced any further in view of the claim petition having been filed under Section 163-A of the Motor Vehicle Act, 1988 (for short 'the Act'). The same cannot travel beyond the schedule.