- (1.) THIS appeal has been filed by the claimants -appellants for enhancement of the compensation amount against the judgment dated 19th March, 2007 passed by Motor Vehicle Accident Claims Tribunal, Seraikella in Compensation Case No. 11 of 2003.
(2.) THE deceased Prakant Kumar Dey while standing on the road, an offending mini bus coming in a very high speed in a rash and negligent manner, dashed the deceased who sustained severe head injury and the injury on the right side chest and died at the spot. The evidence was led from the side of the claimants that the deceased was working as a driver and was earning Rs. 3,0001per month. Hence, the compensation amount of Rs. Three Lakhs was claimed before the Tribunal. Notwithstanding the fact that the claimants adduced evidence with regard to the profession and income of the deceased but the Tribunal took notional income and assessed the compensation of Rs. 1,89,500/ -.
(3.) FROM the perusal of the judgment, it appears that the deceased died leaving behind a widow and four children aged 9 years, 5 years, 3 years and 1 year besides the parents. The witnesses examined on behalf of the claimants consistently deposed that the deceased was working as driver and was earning Rs. 3,0001per month.;