Mr. Kanwaljit Singh Ahluwalia, J. - (1.) The present appeal has been filed by the family members of Late Ramji Lal. They are aggrieved against the award given by the Motor Accident Claims Tribunal, Dholpur (hereinafter called as 'the Tribunal'), whereby the widow, two minor sons and one major son have been awarded in all compensation of Rs. 2,50,000/-.
(2.) A perusal of the award reveals that on 15.3.2004, at 10:15 AM, due to an accident of Jeep, Ramji Lal had died. The finding that vehicle was driven in rash and negligent manner has not been assailed before this Court by the Insurance Company.
(3.) The Tribunal held the age of the deceased Ramji Lal to be 40 years. The Tribunal further came to the conclusion that since no proof of income has been produced, the income of the deceased is to be computed taking into consideration the minimum wages prescribed in the State of Rajasthan. The Tribunal came to the conclusion that the deceased Ramji Lal was earning Rs. 1,800/- per month.;