- (1.) There is twin challenge to the judgment dated 23.04.2011 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby compensation of Rs. 9,37,296/- was awarded in favour of Respondents no.1 to 3 for the death of Satender for having suffered fatal injuries in a motor vehicular accident which occurred on 13.01.2009. Satender was an agriculturist by profession
(2.) It is urged by the learned counsel for the Appellant that the deceased was working as a Farmer but, the Claims Tribunal took his income as per the minimum wages of a Matriculate (as per his qualification) and made an addition of 50% towards future prospects. It is also urged that the award of interest @ 15% per annum is exorbitant and excessive.
(3.) I have perused the Trial Court record.;