NISHA GUPTA, J. - (1.) This Misc. Appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed against the award dated 20.8.2011 passed by the Judge, Motor Accident Claims Tribunal, (Addl. District Judge (FT) No.2), Beawar in claim case no.424/2011 (124/2010) whereby a sum of 6,42,000/- has been awarded as compensation.
(2.) The brief facts giving rise to this appeal are that claimants filed a claim petition stating therein that on 18.9.2009 Narayan Singh was going on his motor cycle no. R.36-SC-2613. Bus no. RJ 22-P-0184 being drivn rashly and negligently hit the the motor cycle and Narayan Singh died on the spot. The claim petition has been allowed by the court below and an exorbitant award has been passed hence this appeal to reduce the award amount suitbly.
(3.) The contention of appellant is that income of deceased was not proved hence the court below should assess the income of the deceased as per notional income provided under the Schedule.;