KAMLA Vs. SUKHDEV SINGH

JUDGEMENT

(1.) This misc. appeal has been filed by the appellant for the enhancement of compensation against the order dated 4.3.1997 passed by the Motor Accidents Claims Tribunal, Beawar, District Ajmer in M.A.C.T. Case No. 73 of 1994 whereby compensation of Rs. 2,50,400 has been awarded.

(2.) Facts of the case are that the claim application was filed by the claimants, who are widow and children of deceased Faras Ram who died in the accident which had taken place on 27.3.1994 between the jeep No. RJ 01-971 and the truck No. PAT 7513. The victim was travelling in the jeep. After framing the required issues the Tribunal has awarded the compensation of Rs. 2,50,400.

(3.) It is the submission of learned counsel for appellants that the wife has stated that her husband was earning Rs. 3,000 per month and whole amount of Rs. 3,000 were being given for maintenance of the house. However, the Tribunal has assessed the monthly income to be Rs. 1,500, out of which the dependency has been assessed as Rs. 1,200 per month and applied the multiplier of 16. Learned counsel for the appellants submits that the evidence of appellant remain unrebutted, therefore, the Tribunal ought to have believed the statement of the wife that the deceased was earning Rs. 3,000 per month.