PRAMILA DEVI Vs. GUPTA TRANSPORT COMPANY

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS is an appeal preferred by the claimant appellant seeking enhancement of the quantum of the award as granted vide judgment dated 5th August 2010 in Claim Case No. 148/2008 by learned 5th Additional District Judge, F.T.C. cum Claim Tribunal, Muzaffarpur.

(3.) THE only ground taken in this appeal is that instead of deduction of personal expenditure of 1/4th there is deduction of 1/3rd and notional income, taking into consideration is 15,000/ - per annum which ought to have been 36,000/ - per annum.