RAKHI SARKAR Vs. ASHIM SINGH S/O. RAJESWAR SINGH

JUDGEMENT

(1.) This appeal is filed by the original claimants seeking enhancement of the compensation awarded by Motor Accident Claims Tribunal, West Tripura, Agartala, under its award dated 2nd August, 2019 passed in Title Suit (MAC) 105/2017.

(2.) Brief facts are as under :

(3.) Counsel for the appellant submitted that the Tribunal committed a serious error in assessing the income of the deceased at Rs.6,000/- though it showed that he was a skilled worker. He also pointed out that the Tribunal has not awarded any compensation for loss of love and affection and has also awarded a combined compensation of Rs.40,000/- under the head of loss of consortium.