LEKHRAJ SHARMA Vs. SURAJ PRAKASH

JUDGEMENT

(1.) WITH the consent of both the learned Counsel for the parties, the matter was heard finally at the admission stage and is being disposed of at this stage.

(2.) THIS appeal has been preferred by the dependents of deceased Savitri wife of Lekh Raj for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal and Addl. Distt. & Sessions Judge, Fast Track No. 3, Jaipur vide judgment dt. 01.08.2005 whereby a sum of Rs. 2,19,000/ - was awarded by way of compensation on account of death caused in the accident of Smt. Savitri.

(3.) LEARNED Counsel for the appellants submits that the learned Tribunal has not awarded adequate compensation as the Tribunal has only assessed income of Rs. 25,000/ - per annum which is on lower side. It is further submitted that for loss of consortium, only Rs. 10,000/ - has been awarded which should have been at least Rs. 15,000/ -.