RAJENDRA MANDER Vs. SHAILENDRA RAM

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) APPELLANTS have preferred this appeal against the Judgment and Award dated 26.6.2003 passed by Sri Sita Ram Pandey, VIth Additional District Judge -cum -Motor Accident Claims Tribunal, , Patna, in Claim Case No. 14/1996/30/2003. The only point which has been raised here on behalf of the appellant is regarding quantum of compensation.

(3.) AS per submission of the learned counsel for the appellant, the learned Tribunal has not considered the annual income of the deceased in right perspective in spite of the fact that the income Tax clearance for three consecutive years was filed on behalf of the appellant before the learned Tribunal, which are Exhibit -1 series.