SUJATA SAXENA Vs. RAKESH KUMAR

JUDGEMENT

(1.) The instant appeal has been preferred by the appellants-claimants (for short 'the appellants') against the judgment and award dtd. 17/2/2016 passed by the Motor Accident Claims Tribunal No. 1, Jaipur Metropolitan, Jaipur (for short 'the Tribunal') in Case No. 1818/12 whereby the claim petition filed by the appellants has been allowed and a compensation of Rs.9,54,000.00 along with interest has been awarded in favour of the claimants.

(2.) Learned Tribunal after framing the issues and evaluating the evidence on record and after hearing counsel for the parties, decided the claim petition of the appellants as indicated above.

(3.) Learned counsel for the appellants submits that the deceased was resident of Delhi, while he met with an accident in Rajasthan. Counsel submits that even if the income of the deceased is determined by applying the theory of minimum wages, then also, the Tribunal should have applied the minimum wages prevailing at that time in Delhi.