AJAY TEWARI,J. - (1.) This appeal has been filed by the claimants for the enhancement of compensation and to modify the award dated 30.08.1994 awarding compensation of Rs. 1,20,000/- along with the interest of 12% p.a. on account of death of Paramjit Singh aged 58 years in a motor vehicle accident.
(2.) Brief facts are that on 09.07.1992 the deceased Paramjit Singh was going towards Bhogpur from Jalandhar in his Maruti Van. When he reached near Village Garhi Baksha, a B.S.F. Truck bearing No.JK-02A-5181 came from the side of Bhogpur. The driver of that truck tried to overtake another truck at a fast speed in a rash and negligent manner as a result of which he took his truck on wrong side of the road and struck against the Maruti Van driven by Paramjit Singh and he died on the spot.
(3.) Learned counsel for the appellants has argued that the income which has been taken as Rs. 1500/- p.m. is highly inadequate.;