- (1.) Challenge in this appeal is to the judgment and award dated 5th November, 2011, whereby the Motor Accident Claims Tribunal (Additional District Judge, Fast Track, No.7), Jaipur Metropolitan, Jaipur, decreed an amount of Rs.3,34,000/- in favour of the appellants and against the respondents. Dissatisfied with the impugned award, the appellants have beseeched to enhanced the quantum of compensation.
(2.) Heard the learned counsel for the appellant and carefully perused the relevant material on record including the impugned award.
(3.) Learned counsel for the appellants has focused his arguments only on one ground that the learned Tribunal erred in considering the income of the deceased only as Rs. 4,000/- per month instead of Rs. 8,000/-, despite there being evidence available on record that the deceased was working as Collection Executive with Manoj Carbomovers and was earning Rs. 8,000/- per month. Learned counsel implored that keeping in view the monthly income of the deceased, the quantum of compensation may be enhanced.;