URMILA Vs. LIYAKAT ULLA KHAN

JUDGEMENT

(1.) BEING dissatisfied with the amount of compensation awarded by the claims Tribunal, the appellants have preferred this appeal for enhancement of the said amount.

(2.) THE appellants are the claimants being the legal representatives of deceased Shankar Singh. Shankar Singh died at the spot due to the violent dash to his scooter by jeep Regn. No. CIW 7858, which was owned by respondent No.2 and was driven by respondent No.1. The said jeep was insured with respondent No.3. One Deepak Bhadoria was the pillion rider on the scooter. He had also suffered injuries in the accident.

(3.) IT is submitted by Shri B.D. Verma, learned counsel for the appellants, that the Tribunal erred in holding that the deceased was earning Rs. 2,500/ - per month, when the evidence on record proves that the deceased was earning around Rs. 3,000/ - per month. As such, the learned Tribunal ought to have assessed the dependency of the appellants on the income of the deceased at Rs. 2,000/ - per month and should have allowed Rs. 25,000/ - towards the loss of consortium to appellant No. 1 and further Rs. 25,000/ - to appellants 2 and 3, under the said head.