D.P.SINGH - (1.) THIS appeal, by the claimants, is for enhancement of compensation awarded by the Motor Accident Claims Tribunal, Hazaribagh in Claim Case No. 63/2005, by which the Tribunal has assessed the compensation at Rs. 2,95,000/ - for the death of Imteyaz Hussain in a motor vehicle accident.
(2.) WE have heard the learned counsel for the appellants and the learned counsel for the Insurance Company. There is no dispute with regard to the liability of the respondents for payment of compensation. The only issue is as to what should be just and reasonable compensation.
(3.) THE claimants' case is that the deceased Imteyaz Hussain was working in Bharat Leather Jacket Factory, New Delhi and he was getting salary of Rs. 6,000/ - per month. In support of the earning of the deceased, the claimants examined witnesses but the Tribunal, holding that no documentary evidence has been produced in support of the earning of the deceased, took the wages of the deceased at Rs. 80/ - per day. On the basis of this wages of Rs. 80/ - per day, amount of compensation was calculated.;