Kaushal Jayendra Thaker, J. - (1.) This appeal under Section 173 of Motor Vehicles Act, 1988 (hereinafter referred to as "Act, 1988") has arisen from judgment and award dated 25.9.2004 passed by Motor Accident Claims Tribunal/ Special Judge, Allahabad in MACP No. 469 of 1999 granting a sum of Rs.1,89,500/- with 6% rate of interest.
(2.) Heard the learned Advocates for the parties. None appears for the owner. The appeal is preferred by the original claimants for enhancement of compensation and hence no further details are adverted except the compensation and rate of interest.
(3.) The income has been considered by the Tribunal to be Rs.15,000/- per annum of the deceased in the year 1999, the same requires to be enhanced as the deceased was a house hold lady and she had no fixed income and, therefore, in the year 1999 looking to the minimum wage of the deceased, Rs.3,000/- would be the monthly income.;