- (1.) The present appeal has been preferred against the award dated 30.05.2015 passed by the learned Motor Accidents Claims Tribunal, Jhajjar (hereinafter called the 'Tribunal'), whereby appellantclaimant Smt. Mahendro alias Mahendro Devi has been awarded a compensation to the tune of Rs.7,78,000/- along with interest at the rate of 6% per annum from the date of filing the claim petition till realisation on account of death of her son Amit in the motor vehicular accident, which took place on 04.05.2013.
(2.) Learned counsel for the appellant contended that deceased was a young man of 22 years of age. He was the student of Government Polytechnic College. Thus, he was doing the professional course. After completion of his course he could have been employed in the public as well as the private sector. The learned Tribunal has taken the income of the deceased only to the tune of Rs.6000/- per month, which is on the lower side. The income of the deceased should have been taken at least Rs.20,000/- per month. To support his contentions, he relied upon case Ashvinbhai Jayantilal Modi Vs. Ramkaran Ramchandra Sharma and another, 2014 6 RCR(Civ) 34.
(3.) I have duly considered the aforesaid contentions.;