AKIDA KHATOON Vs. MD. HASMUDDIN ANSARI

JUDGEMENT

(1.) Claimants are in appeal for enhancement of compensation awarded in Motor Accident Claim Case No. 44 of 2019 passed by M.A.C.T-cum-District Judge-I, Chatra whereby and whereunder, a sum of Rs.12,14,104.00 has been awarded in favour of the claimants under Sec. 166 of the M.V. Act.

(2.) The facts are not in dispute.

(3.) The claim as preferred on the limited ground that the deceased at the time of accident, as per the finding recorded by the learned Tribunal, was 46 years, and the dependents were four in number, but the future prospect has been assessed at 10% of the income and not 25% which will be applicable for the age group of the deceased.