- (1.) These appeals have been filed against the award dated 23.01.2003, vide which two petitions relating to the same accident were decided by Motor Accident Claims Tribunal (for short the Tribunal), Gurgaon. Since there is one award for the petitions, the above appeals are also being disposed of by this single judgment.
(2.) In FAO No.1472, compensation has been prayed to be enhanced for the death of Sarita Maheshwari, while in the other appeal, compensation is sought to be enhanced on account of injuries received by the appellant Priyanka Maheshwari. The accident in which Priyanka Maheshwari was injured and Sarita Maheshwari died took place on 15.5.2000.
(3.) Regarding Sarita Maheshwari, learned counsel for the appellants argued that her income was wrongly assessed at Rs.3000/- per month by the Tribunal discarding all the documents produced by the appellants. She was working as Marketing Manager in Visesh Info Systems Ltd. and she earlier used to get Rs.15,000/- per month and then Rs.20,000/- per month. Ex.PJ was the income tax return showing that the deceased was an income tax assessee.;