NARENDRA KUMAR JAIN, J. - (1.) HEARD learned Counsel for the parties.
(2.) ADMIT . The contesting respondents are represented by their counsel. With the consent of the learned Counsel for both the parties, the appeal was heard finally and is being disposed of. The claimant -appellant has preferred this appeal for enhancement of amount of compensation in respect of death of their unmarried daughter namely, Anurakti Pandey aged about 17 years who died in motor accident took place on 11.6.2003 and being aggrieved with the impugned award dated 2.5.2005 passed by the Addl. District Judge (Fast Track) No. 8, Jaipur City, Jaipur, whereby the learned Tribunal awarded total compensation of Rs. 2,37,000/ - in their favour.
(3.) THE only submission of the learned Counsel for the appellant is that the learned Tribunal committed an illegality in not assessing the income of the deceased as Rs. 4,000/ - per month as stated by the appellant in his statement and in awarding the lump sum amount of Rs. 2,25,000/ - only under the head of 'loss of income'. Therefore, the impugned award may be modified and proper compensation may be awarded in the case.;