DIPALI CHAKRABORTY Vs. J K PRASAD

JUDGEMENT

(1.) HEARD the Counsel for the appellants and the learned Counsel appearing on behalf of the owner of the vehicle. No one appears on behalf of the Insurance Company.

(2.) THIS appeal by the claimants-appellants has been filed for enhancement of compensation amount. The claimants are the widow and sons of the deceased, late hrishikesh Chakravority. On 8th January, 1996 while the deceased was going to take tea in nearby tea shop at Lohardaga, all of a sudden,a truckbearingregistration No. BHB-5121 which was being driven rashly and negligently in a high speed, came and dashed the deceased crushing him as a result of which the deceased died at the spot.

(3.) IN the claim petition the claimants-appellants stated that the deceased was assistant Station Master at Lohardaga and he was getting salary of Rs. 5,020/ -. He was aged 55 years. The claimants, therefore, claimed compensation to the tune of Rs. 10 lacs. The claim case was contested by the insurance Company by filing written statement disputing the income of the deceased at the time of accident.