MEENA DEVI Vs. NUNU CHAND MAHTO

JUDGEMENT

(1.) Leave granted.

(2.) The facts relevant for disposal of the present case are that the child, namely; Bankee Bihari, aged about 12 years on the date of accident i.e. 29/7/2003, while playing in front of his house, was dashed by the Commander Jeep bearing registration No. JH-11A 6894 and died on the way, while being taken to a hospital in Dhanbad. A Claim Petition under Ss. 140, 166 read with Sec. 171 of Motor Vehicles Act, 1988 (for short, "the M.V. Act") seeking compensation to the tune of Rs.2,00,000.00 with interest was filed by the appellant, who is the mother of the deceased child.

(3.) Motor Accident Claims Tribunal, Giridih (for short, "M.A.C.T.") granted compensation to the tune of Rs.1,50,000.00 in lump sum. On assailing the inadequacy of such an award by filing Miscellaneous Appeal No. 16 of 2013, the High Court of Jharkhand at Ranchi enhanced the amount of compensation to Rs.2,00,000.00 equivalent to the value of the claim made in the Claim Petition.