Vineet Kothari - (1.) THE present appeal has been filed by the claimants Gurbaksh Singh S/O Harman Singh and her sons Surendra Singh, Narendra Singh and Aatam Singh seeking enhancement of the compensation of Rs. 75,000/ - awarded by the learned MACT No. 2, Udaipur by award dtd.25.10.1997 passed in MAC No. 73/1994.
(2.) ON 19.11.1993 on account of collision of car No. RST 6360 with truck No. GJ -2T -7734 at about 9 a.m. on National Highway No. 8, 3 kms. away from Rishabhdeo, the deceased Surjeet Kaur travelling in the car insured with Oriental Insurance Company lost her life, who was 60 years of age at that time. The learned Tribunal in para 27 to 33 of impugned award against the claim of Rs. 9,23,000/ - awarded a sum of Rs. 75,000/ - only. Hence, the present appeal for enhancement of compensation.
(3.) THE learned counsel for the appellants Mr. Ranjeet Joshi submitted that the lady aged 60 years was actively helping in the agriculture operations and business of her husband and sons and was entitled to the income as per minimum wages for that period and looking to her life expectancy, award of Rs. 75,000/ - is on very lower side and the same deserves to be enhanced.;