LRS OF MOHD. HUSSAIN Vs. HIRALAL

JUDGEMENT

(1.) This appeal for enhancement of compensation is directed against the judgment and award dated 28.07.1999 passed by the Motor Accident Claims Tribunal, Udaipur ('the Tribunal'), whereby the Tribunal has awarded a sum of Rs.1,70,000/- as compensation to the appellants.

(2.) The application for compensation was initially filed by Mohd. Hussain on account of injuries suffered by him in the accident, which took place on 201.1990. Where after, during the pendency of the application, claimant- Mohd. Hussain died on 26.10.1991, the application for compensation was amended and compensation was sought on account of death of Mohd. Hussain by the appellants, who are wife and sons of the deceased Mohd. Hussain.

(3.) It was, inter alia, claimed in the application that the deceased was involved in business of taking contracts and was a 'C' class contractor. He used to earn Rs.2,500/- per month and the dependency of the family was claimed at Rs.1,600/- per month. It was claimed that huge expenditure was made on the treatment of the deceased Mohd. Hussain and, therefore, compensation to the tune of Rs.6,91,000/- was claimed.