GYATRI DEVI Vs. BAIJNATH SAHU

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS appeal by claimants-appellants is for the enhancement of compensation amount awarded by the learned Presiding officer, Motor Accidents Claims Tribunal, ranchi, against the judgment/award dated 19. 7. 2003 passed in Compensation Case no. 104 of 1997. By the said judgment, a sum of Rs. 1,69,000 has been awarded to the claimants for death of the deceased, prithvi Nath Singh, in a motor vehicle accident.

(3.) SINCE the factum of accident and insurance of the vehicle has not been denied and disputed by the respondents, the only issue left is with regard to the quantum of compensation payable to the claimants. According to the claimants the deceased was a constable in Bihar Police Service and was getting a salary of Rs. 5,000 although the payslip with regard to salary of the deceased was filed by the claimants but the same has not been proved. The Tribunal took a lump sum of Rs. 2,000 per month as the income of the deceased. After deducting one-third of the said amount, learned tribunal assessed the aforesaid amount of compensation.