M.Y.EQBAL, J. - (1.) THIS appeal by the claimants -appellants is for enhancement of compensation. The deceased died in a motor vehicle accident.
(2.) THE claimants ' case was that the deceased was a hawker and was earning about Rs. ,000/ - per month. The Tribunal found that no documentary evidence in support of income of the deceased was produced by the claimants. Accordingly, his earning was assessed at Rs. 60/ - per day. Since there was discrepancy in the evidence with regard to the age of the deceased the Tribunal took the age of the deceased as 50 years and taking the multiplier of eight a sum of Rs. 1,15,200/ - has been assessed as compensation payable to the claimants. 3 We have heard learned Counsel appearing for the parties.
(3.) AS noticed above, no documentary evidence was adduced with regard to income of the deceased. However, there is no evidence to show as to how the Tribunal come to the conclusion that the daily earning of the deceased was Rs. 60/ - per day in absence of substantive evidence.;