Eqbal & Sinha, JJ. - (1.) Heard the counsel for the parties.
(2.) In this case the deceased died leaving behind the widow, two unmarried sisters and two unmarried dependent brothers. The deceased was a driver aged 35 years.
(3.) The Tribunal awarded only a sum of Rs. 97,000 taking the notional income of the deceased at Rs. 1,500 per month though the claimant brought on record the income certificate and also examined the employer of the deceased as AW 3. According to the appellant, deceased was getting Rs. 3,000 per month. The Tribunal did not accept the evidence of the appellant merely because no documentary evidence was produced.;