KALU LAL Vs. GIRDHAR SINGH

JUDGEMENT

(1.) Instant appeal has been preferred by the claimants-appellants against the judgment dtd. 2/6/2016 passed by the Motor Accidents Claims Tribunal, Bundi (Raj.) in MAC case No. 427A/2008 (hereinafter referred to as 'Tribunal'), whereby an amount of Rs.4,37,900.00 was awarded as compensation on account of death of Dharamraj in the accident which occurred on 18/7/2008.

(2.) Learned Tribunal after framing the issues, evaluating the evidence on record and hearing the counsel for the parties decided the claim petition of the claimants-appellants awarding compensation of Rs.4,37,900.00 under various heads in favor of the appellants-claimants.

(3.) Learned counsel for the claimants-appellants submitted that the income of the deceased-Dharamraj was determined by treating him as a daily-wager but while assessing his income, the same was considered for 26 days only.