RAMSHEELA DEVI Vs. PURAN CHANDRA SWASI

JUDGEMENT

(1.) Heard, learned counsel for the appellants, Mr. Prodipto Mitra and learned counsel for the respondent, Mr. Chandrajit Mukherjee.

(2.) The appeal has been preferred by the claimants namely, (1) Ramsheela Devi, wife of Late Arvind Kumar Singh, (2) Sujit Kumar Singh, son of Late Arvind Kumar Singh and (3) Vivek Kumar Singh, son of Late Arvind Kumar Singh for enhancement of the award dtd. 4/7/2020 passed by learned District Judge-III, Jamshedpur in Motor Accident Claim Case No. 190/2018, whereby the claimants have been awarded compensation to the tune of Rs.6,05,000.00 along with interest @ 6% per annum from the date of filing of the claim application till the payment.

(3.) Learned counsel for the appellants has assailed the impugned award on the ground that income of the deceased has been taken on the lower side to the tune of Rs.4500.00 per month, not as per Exhibit-4, which is salary certificate of the deceased showing salary of the deceased as Rs.13,500.00.