SAUMITRA DAYAL SINGH, J. - (1.) This appeal has been filed by the insurer against the award dated 18.1.2016 passed by the Motor Accident Claims Tribunal, Etawah in MACP No. 673 of 2014, the award is for Rs. 4,41,500/- in respect of the claim arising from the death of Satyadev.
(2.) The claim petition was itself filed under Section 163-A of the Motor Vehicles Act, 1988. According to that claim petition copy of which is annexed to this appeal, the income of the deceased was disclosed at Rs. 5,000/- per month. However, in paragraph 6 and then in paragraph 22 thereof it was clearly disclosed that the claim was being filed under Section 163-A of the Act. Thereafter, in the computation charge annexed as part of the claim petition computation of compensation for loss of dependency was disclosed at Rs. 5,40,000/- based on an annual income of Rs. 40,000/-.
(3.) The claimant had disclosed that the deceased Satyadev was working as helper on the Bolero-Max motor vehicle bearing registration no. UP-75M-1034, owned by Shyam Bahadur.;