MUNNA DEVI JAIN Vs. SHRI MAHENDRA BHAI TABIYAD

JUDGEMENT

(1.) While challenging the judgment and award dtd. 4/8/2011 passed by the Judge, Motor Accident Claims Tribunal, Udaipur, Mr. Modi, learned counsel for the appellants argued that the tribunal has erred in not considering the amount of House Rent Allowance while calculating the amount of compensation.

(2.) Learned counsel for the appellants submitted that the issue that house rent allowance is to be included in the amount of compensation is no more res-integra in light of the judgment of Hon'ble Supreme Court rendered in the case of Sunil Sharma and Others vs. Bachitar Singh and Others reported in (2011) 11 Supreme Court Cases 425.

(3.) In light of the judgment aforesaid, learned counsel for the appellants submitted that amount of Rs.2,721.00 per month availed by the deceased as house rent allowance is required to be included in the amount of compensation and the impugned judgment and award of the tribunal deserves to be modified accordingly.