- (1.) The appeal has been filed challenging the quantum of compensation. Therefore, service of respondent no. 2 is dispensed with.
(2.) The widow and the sons of the deceased Arjun Singh have challenged the quantum of compensation awarded by the Tribunal. The accident took place on 03.12.2009 when Arjun Singh was proceeding to Narwana from his village on mule-cart. It is alleged that he was a potter earning a sum of Rs 10,000/- per month but the Tribunal in the absence of any documentary proof assessed the monthly income of the deceased at Rs 3600/-, equating his wage with a casual laborer. The doctor who conducted the Post Mortem has assessed his age as 58 years but the doctor who gave him treatment has fixed his age as 68 years. The appellants have come out with a plea that the deceased was 56 years when the accident took place. The Tribunal fixed the age of the deceased as 65 years.
(3.) Towards funeral expenses, loss of consortium and transportation expenses, only a sum of Rs 10,000/- was awarded.;