N.N.MITHAL, J. - (1.) HAVING heard the learned Counsel for the appellants and on perusal of the award of the Motor Accident claim Tribunal, Agra, we are not at all satisfied that this appeal has any merit.
(2.) THE only point raised in the appeal is that the amount of compensation awarded by the Motor Accident claim Tribunal, Agra, was inadequate and the Tribunal has not considered the income which the deceased used to derive from the milk business and from cultivation. We find both these points have been considered by the Tribunal. There is no evidence on record to show that any land stood in the name of the deceased. There is also no reliable evidence that milk business has suffered on account of the death of Bhagwan Singh deceased.;