- (1.) By way of this appeal, the original claimant-appellants have challenged the judgment and order of the learned Single Judge dated 17.3.1999 whereby the learned Single Judge has partly allowed the first appeal preferred by the present appellants.
(2.) The brief facts of the case are that a claim petition was filed by appellants for the death of deceased Veer Singh Jain in the motor accident on Jaipur-Delhi route near Power House Shahpura.
(3.) Counsel for the appellants contended that deceased was husband of appellant no.1 and at the time of death his age was 39 years and he was earning Rs.8,000/- per month. The tribunal has considered the income of the deceased as Rs.20,000/- per annum and the learned Single Judge has considered the income as Rs.30,000/-. However, there is return of the deceased which was filed prior to the death for the assessment year 1983-84 which shows his income to Rs.43,450/-. The counsel for the appellant relied on the following decisions:- 1. Sarla Verma (Smt.) & ors. vs. Delhi Transport Corporation and anr., 2009 6 SCC 121 2. Sandhya Rani Debbarma & ors. vs. The National Insurance Company Ltd. & ors., 2016 9 JT 212 3. Vimla Kanwar & ors. vs. Kishore Dan & ors., 2013 7 SCC 476 4. Rajesh and ors. vs. Rajbir Singh & ors., 2013 ACJ 1403 5. Ashwinsinh @ Harshveersinh Dilipsinh Jadeja vs. Abdulkhaiyum Abdulgani, 2015 4 ACC 328;