REKHA DUTTA Vs. CHAMKAUR SINGH AND ORS.

JUDGEMENT

(1.) Heard counsel for the appellant and the respondents.

(2.) In the present case, appellant is challenging the judgment and award dated 19th January 2010 and 18th March 2010 respectively by which t he lower court has assessed and calculated the amount of compensation to the tune of Rs.84,000/- and paid Rs.50,000/- and the counsel for the respondents submits that rest amount of Rs.34,000/- has also been given.

(3.) In the present case the victim was killed by a Tanker bearing Regd.No. WBQ 9900 on account of negligent and rash driving. A criminal case as well as present complaint case was filed. Appellant has claimed that the deceased was running a grocery cum-vegetable shop and was earning Rs.5,000/- per month. The court below has disbelieved the claim of the appellant and computed the compensation on the basis of notional income of Rs.15,000/- per annum.