DEVKI DEVI Vs. UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) The present misc. appeal has been filed by the appellants-claimants seeking enhancement of the compensation amount awarded vide Judgment and Award dtd. 28/6/2019 passed by the Motor Accident Claims Tribunal, Rajgarh, Dist. Churu in Claim Case No.54/2015.

(2.) Learned counsel for the appellants-claimants raised two grounds:

(3.) Learned counsel for the respondent Insurance Company while supporting the impugned award submitted that the learned Tribunal rightly assessed the income of the deceased to be Rs.9,000.00 per month as the employer i.e the author of the 'Salary Certificate' was not examined and therefore, though 'Salary Certificate' was available on record, the same could not be said to be proved.