SABINA,J. - (1.) Vide this order, above mentioned two appeals 3 would be disposed of as they have arisen out of the award dated 16.2.2017 passed by Motor Accident Claims Tribunal.
(2.) Claimants had filed claim petition under section 166 of the Motor Vehicles Act, 1988, seeking compensation on account of death of Heera Devi in the motor vehicle accident which had occurred on 14.7.2012. Learned Tribunal, while allowing the claim petition vide the impugned award, had granted compensation to the claimants to the tune of Rs. 7,80,000/-. Hence, the appeals by the Rajasthan State Road Transport Corporation (RSRTC for short) as well as the claimants.
(3.) Learned counsel for RSRTC has submitted that the compensation amount granted by the Tribunal was on a higher side. Claimants had pleaded in the claim petition that the deceased was earning Rs. 4,000/- per month, whereas Tribunal without any material on record has assessed the income of the deceased as Rs. 5,000/- per month.;