VIMALA DEVI Vs. HANUMAN SAHAY

JUDGEMENT

(1.) THIS is a claimants appeal for enhancement of the award passed by the learned Motor Accident Claims Tribunal, Kotputali dated 4.3.2004 on an application filed by the appellants for compensation on account of the death of one Laxman who died in a motor accident on 26.1.2002 while working as a cleaner on a truck which met with an accident on the said date.

(2.) THE learned Counsel appearing for the appellants submits that the award passed by the learned Tribunal for Rs. 3,37,000/ - is insufficient and, as such, has prayed for enhancement of the award. Learned Counsel further submits that there was evidence led by the claimants -appellants that deceased while working as cleaner on the truck was being paid salary of Rs. 3,000/ - per month with Rs. 50/ - per day as allowances and the learned Tribunal has disbelieved the said evidence and has unilaterally arrived at the finding that the income of the deceased was Rs. 1,800/ -per month.

(3.) IN the facts and circumstances of this case, I find no reason to interfere with the order of learned Tribunal. Consequently, this appeal is hereby dismissed summarily.