SILLI MAN SUBBA Vs. MAN BAHADUR SUBBA

JUDGEMENT

(1.) The MAC App. and the Cross Objection are taken up together as they arise out of the same judgment impugned in the Appeal.

(2.) Taking up the MAC App. first, it has been filed seeking enhancement of the death compensation awarded to the Claimants (Appellants in MAC App. No.3 of 2013 and Respondents No.1 to 3 in CO No.1 of 2013) by the Learned Member, Motor Accident Claims Tribunal, South

(3.) (i). As per the Appellants' case, his wife, the deceased, was a farmer and a private employee aged about 27 years earning a monthly income of Rs. 9,042/- (Rupees nine thousand and forty two). On 01-04-2012, while proceeding from Solophok, Namchi, South Sikkim to Mangsabung, Yuksam, West Sikkim, the vehicle having registration no.SK 02 J 0529 (Tempo Trax) in which she was travelling, met with an accident at Nandugaon, Jorethang-Namchi Road, South Sikkim, at around 1130 hours in which she died on the spot.