DURGA DEVI Vs. SUMAN DEVI

JUDGEMENT

(1.) THE order under challenge is dated 31.8.2001 and Award signed on 13.9.2001 passed by 7th Additional District Judge -cum -Motor Vehicle Accident Claims Tribunal VII, Muzaffarpur, in Claim Case No. 129/1999, wherein the respondent -United India Insurance Co. Ltd. was directed to make payment of Rs. l,17,000/ -(One lac seventeen thousand) alongwith 9% interest per annum to the applicants Durga Devi from the date of filing of the claim till realisation within one month of the order through account payee cheque. The claimant Durga Devi has filed this appeal for enhancement of the awarded amount on the

(2.) ground that income of her husband late Beni Mahto who was a Machine operator in Usha Telehoist Company Limited at Faridabad was not considered in right perspective.

(3.) AS per Annexure -1, the deceased Beni Mahto who met accident and died on 13.10.1998, was in receipt of monthly wages in gross @ Rs. 6126.05, the details of which has been given in the Annexure -1 itself. Heard learned Counsel for the appellants and learned Counsel for the respondents -United India Insurance Co.Ltd.