- (1.) This is an appeal brought by the claimants for enhancement of compensation. Smt. Raj Kaur and others claiming themselves to be dependents of Fateh Singh brought a claim petition under section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') seeking compensation in a sum of Rs. 25,00,000/- on the death of said Fateh Singh. Learned Motor Accidents Claims Tribunal , Patiala (for short 'the Tribunal') vide award dated 24.02.2011 has allowed the claim petition in a sum of Rs. 7,20,600/- as compensation.
(2.) Fateh Singh was 35 years of age and was working as a foreman on combine harvester of Bahadur Singh. He also used to ply three wheeler for transporting passengers during the off season of combine harvester. His income was Rs. 1,50,000/- per annum. On these facts, a sum of Rs. 25,00,000/- is claimed as compensation.
(3.) The aforesaid averments of the claimants have been denied by the respondents. They have denied the occupation and income of the deceased as also the entitlement of the claimants to Rs. 25,00,000/- as compensation.;