KAVITA DEVI Vs. SUNIL KUMAR

JUDGEMENT

(1.) Heard

(2.) Leave Granted

(3.) Appellants being the Claimants in a petition filed under Motor Vehicle Accident Claim[M.A.C.T. Case. No. 98 of 8/8/2009.] under Sec. 166 of the Motor Vehicles Act (hereinafter referred to as the Act) are before this Court seeking enhancement of compensation. Claimants being the Wife and two children of the one Lokender Kumar (hereinafter referred to as the deceased) who expired on account of injuries sustained in a Motor Vehicle Accident filed a claim petition before the Motor Vehicle Accident Claims Tribunal[Motor Vehicle Claims Tribunal, Gurgaon.] (hereinafter referred to as the Tribunal) seeking compensation of Rs.25,00,000.00. The Tribunal vide its award dtd.: 12/04/2010 awarded compensation of Rs.2,54,720.00 with interest @ 7% p.a. Aggrieved by the award of the Tribunal, the claimants filed an Appeal[FAO No. 1518 of 2011 before the Punjab and Haryana High Court.] before the High Court seeking enhancement of compensation and High Court by the impugned order dtd.: 20/08/2013 enhanced the compensation from Rs.2,54,720.00 to Rs.7,23,680.00 with interest @7% p.a. The claimants not being satisfied with the award of the High Court, have filed this Appeal seeking further enhancement of compensation.