ANITA Vs. PALANISAMY

JUDGEMENT

(1.) Instant appeal for enhancement of compensation is directed against the judgment and award dated 19.11.2016 passed by the Motor Accident Claims Tribunal (Additional District Judge No.1), Beawar, District Ajmer (for short 'the Tribunal'), whereby the Tribunal awarded a sum of Rs.11,23,788/- to the claimants as compensation along with interest @ 6% per annum from the date of filing of the claim petition.

(2.) It is submitted by the learned counsel for the appellants-claimants (hereinafter referred to as "the claimants") that the Tribunal committed an error in awarding lesser compensation as the income of the deceased was taken on the lower side.

(3.) I have considered the submissions made by the learned counsel for the appellants and have perused the material available on record.