MAYA DEVI Vs. SURAJ MAL

JUDGEMENT

(1.) Heard learned counsel for the parties. Admit.

(2.) The legal heirs of deceased Goga @ Mamraj have preferred this appeal for enhancement of the amount of compensation in respect of his death arising out of use of motor vehicle and being aggrieved with the impugned award dated 22nd March, 2003 passed by the Motor Accident Claims Tribunal, Shahpura, whereby the learned Tribunal awarded a total compensation of Rs. 3, 63, 400/- with interest @ 9% per annum from the date of claim application i.e. 18th June, 2001 till the date of payment in their favour as under:

(3.) The only submission of the learned counsel for the appellant is about the assessment of the monthly income of the deceased. It is contended that as per statement of applicant's witnesses, the monthly income of the deceased was Rupees six to seven thousand whereas the learned Tribunal committed an illegality in assessing his monthly income as Rs.2400/- only.