ASMA BEGUM Vs. MOHD KHALEEL

JUDGEMENT

(1.) This appeal is directed by the claimants against the award and decree dated 27.10.2005 passed by the Motor Accidents Claims Tribunal-cum-XVIII Additional Chief Judge, Hyderabad (for short 'the Tribunal), in O.P.No.1458 of 2003, whereby the Tribunal awarded compensation of Rs.1,00,000/- on account of the death of the deceased - Abdul Waheb in a motor vehicle accident that occurred on 07.03.2003, as against the claim of Rs.1,00,000/-.

(2.) For the sake of convenience, the parties are hereinafter referred to as arrayed in the Tribunal.

(3.) Learned counsel for the claimants contended that the notional income taken by the tribunal is very low, whereas, as per the decision of the Apex Court in Kishan Gopal and another v Lala and others, 2013 ACJ 2594 notional income can be granted at Rs.30,000/- per annum and hence, prayed to grant just and proper compensation.