- (1.)The appellant, who is young father of the deceased has preferred this appeal for enhancement of compensation awarded by Motor Vehicles Accident Claims Tribunal, Giridih in M.V. Claim Case No. 5 of 2003.
(2.)The appellant's case is that his son 22 years old was working in a grocery shop and was earning Rs. 5,000 per month. Notwithstanding the evidence adduced by the appellant in support of the earning of the deceased, the Tribunal assessed monthly income of the deceased at Rs. 2,000 on the basis of minimum wages and by applying multiplier of 13 awarded a sum of Rs. 2,08,000.
(3.)After hearing learned Counsel appearing for the parties and after considering the evidence adduced by the claimants, we are of the view that monthly income of the deceased assessed by the Claims Tribunal is without any basis and compensation awarded by the Tribunal as on lower side. In our opinion, the compensation of Rs. 2,80,000 shall be just and reasonable compensation.