SAROJ DEVI Vs. DHARAMVEER

JUDGEMENT

(1.) Instant appeal has been preferred by the claimants- appellants against the judgment and award dtd. 28/4/2010 passed by the Court of Motor Accident Claims Tribunal-cum- Additional District and Sessions Judge, Fast Track No.3, Jaipur District, Jaipur in MAC case No.209/2009 whereby an amount of Rs.3,02,000.00 has been awarded as compensation on account of death of Radhagovind Agrawal in the road accident occurred on 3/12/2007.

(2.) Learned Tribunal after framing the issues, evaluating the evidence on the record and after hearing counsel for the parties, decided the claim petition of the appellants awarding compensation to the tune of Rs.3,02,000.00 under various heads in favour fo the claimants-appellants.

(3.) Learned counsel for the appellants submits that the deceased was the owner of Shrinath Enterprises and Shrinath Motors and was a regular income tax payee. Counsel further submits that the Tribunal has committed an error while assessing the income of the deceased as Rs.84,000.00 per annum only.