S.P.SRIVASTAVA AND M.P.SINGH, JJ. - (1.) HEARD the learned counsel for the appellant.
(2.) THE appellant feels aggrieved by the award of an amount of Rs. 1,89,500 as just compensation to which the claimants were found entitled to on account of the untimely death of Sadat All in the accident involving the offending motor vehicle which was insured with the present appellant. The Tribunal has found that the deceased was a young man, aged about 25 years and his income at the time of accident was Rs. 15,000 per annum which was notional income contemplated under the schedule to Section 163A of the Motor Vehicles Act.
(3.) THE learned counsel for the appellant has tried to assail the findings returned against it by the Tribunal but could not demonstrate that these findings can be taken to be suffering from any such legal infirmity which may justify interference by this Court.;