SABINA KHATOON Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Claimants are in appeal for enhancement of compensation awarded under Ss. 166 and 171 of the Motor Vehicle Act in M.V. Claim Case No.22 of 2011.

(2.) Finding of facts recorded by the learned trial Court regarding death of Md. Uddin Ansari in motor vehicle accident involving truck bearing registration no.HR 37A 6178 which was being driven by him and dashed against the standing truck on 22/2/2011, is not in dispute.

(3.) The appeal has been filed mainly on the ground that the monthly income of the deceased was Rs.10,000.00, but the learned Tribunal has accepted Rs.4000.00 as his monthly income.