CHIEF SECRETARY ZILLA PANCHAYAT BIDAR Vs. ANANDABAI

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant.

(2.) THE only submission that has been made is, compensation awarded is excessive.

(3.) THIS is a case where the death has taken place on account of rash and negligent driving by the driver of the appellant. The claimant has claimed compensation to the tune of Rs. 2 lakhs. The tribunal has considered it by considered order awarding in total a sum of Rs. 1,01,200-00 in total as compensation. The amount awarded does not appear to be on the higher side nor does it appear to be excessive. It might have been a case where the claimant should have filed an appeal. Anyway, the amount not being excessive, this point has got no force.