LAWS(KAR)-2022-1-93

SURESH Vs. D RAMESH

Decided On January 12, 2022
SURESH Appellant
V/S
D RAMESH Respondents

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties. The minor girl succumbed to the injuries in an accident that occurred on 19/4/2015.

(2.) The Tribunal by its judgment and award dtd. 16/8/2016 has awarded a compensation of Rs.3,50,000.00with interest at 9% from the date of petition till the date of realization. Being dissatisfied with the quantum of compensation awarded by the Tribunal, the claimants being parents of the deceased minor girl has filed this appeal for enhancement of compensation.

(3.) Learned counsel for the appellants/ claimants placed reliance on the judgment of the Hon'ble Apex Court in the case of Kishan Gopal and Another vs. Lala and others (AIR 2013 SCW 5037) wherein the Hon'ble Apex Court has awarded compensation of Rs.4,50,000.00 and another Rs.50,000.00 under conventional heads.