AFSANA BANO Vs. SHAHZAD KHAN

JUDGEMENT

(1.) Both the aforesaid appeals have been filed by the claimants-applicants for enhancement of compensation against the judgment and award dtd. 9/10/2017 passed by the Motor Accident Claims Tribunal, Jhalawar, (for short 'the tribunal').

(2.) Since both the appeals are directed against the same judgment and award, therefore, they are being decided together.

(3.) Learned counsel for the appellants has submitted that the amount of compensation granted by the tribunal was rather on a lower side. The tribunal erred in not considering the income of the deceased as Rs.10,000.00 per month.