Narendra Kumar Jain, J. - (1.) Heard learned counsel for the appellant. The claimant-appellants have preferred this appeal for enhancement of the amount of compensation in respect of death of Mahaboob Khan, who died in a motor-accident took place on 25th September, 2000, and being aggrieved with the impugned Award dated 6th April, 2005, passed by the Additional District & Sessions Judge (Fast Track) No.6, Jaipur City, Jaipur, in Claim Case No.772/2004, whereby the learned Tribunal awarded total compensation of Rs.10,71,116/- in their favour.
(2.) The learned counsel for the appellants raised only one submission that the grossincome of the deceased was Rs.7,286/- per month, whereas the Tribunal, for the purpose of determining the dependency, took into consideration his net-salary of Rs.6,661/-, therefore, to that extent the Award may be modified and the compensation may be enhanced accordingly.
(3.) I have considered the submissions of the learned counsel for the appellants and examined the impugned Award, particularly the finding of the Tribunal in respect of Issue No.4 relating to quantum of compensation.;