RAM SAKHI DEVI Vs. AMAR KISHORE SINGH

JUDGEMENT

(1.) The appeal is barred by limitation of four months and twenty days. The delay is explained in a petition filed under Sec. 5 of the Limitation Act vide I.A. No.6681 of 2015. Hence, the delay is condoned.

(2.) Heard learned counsel for the parties.

(3.) The claimant is mother of late Pappu Kumar Singh, who was victim of motor accident. The referred truck dashed the scooter of Pappu Kumar Singh on the road from behind. The claimant had submitted before the Tribunal that the deceased was running a stationery shop and he had income of Rs.3,000.00 per month. In absence of material to substantiate the aforesaid income the Court-below took Rs.89.00 as per day wage of an unskilled daily wager.