DEEPAK KUMAR DAS Vs. NIRAJ KUMAR

JUDGEMENT

(1.) Heard learned counsel appearing for the appellants, learned counsel appearing for the respondent Nos.1 to 3 respectively.

(2.) This appeal is preferred against the judgment and award of compensation passed in M.A. Claim Case No.32 of 2018 dtd. 30/5/2022 by learned District Judge-V-cum-Motor Accident Claim Tribunal, Giridih whereby he has been pleased to award a sum of Rs.5,08,000.00 with interest of 7.5 % per annum from the date of filing of the claim case.

(3.) Mr. Prabhash Ch. Sinha, learned counsel appearing for the appellants submits that this appeal has been preferred for enhancement of the awarded amount as lesser amount has been awarded. He submits that the learned Court has not considered the income of the deceased, who was the housewife in its right perspective. He submits that in view of the case of Kirti and Another versus Oriental Insurance Company Limited reported in (2021) 2 SCC 166 the housewife is entitled at least for minimum wages prevalent at the time of accident in the State of Jharkhand. He further submits that on future prospect also the lesser amount has been awarded. On this ground, he submits that the said award may kindly be modified.