NARENDRA SINGH Vs. HARDEEP SINGH

JUDGEMENT

(1.) The Appellants are seeking enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Rajnandgaon (for short 'the Tribunal') vide award dated 14-7-2003, passed in Claim Case No. 114/2000.

(2.) As against the compensation of Rs. 8,67,600/- claimed by the Appellants/claimants, unfortunate parents and younger sister of deceased Anil Kumar Singh by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 3-11-2009, the Tribunal awarded a total sum of Rs. 2,13,500/- as compensation along with interest @ 9% per annum from the date of the filing of the claim petition till the date of actual payment.

(3.) Shri Awadh Tripathi and Shri Sanjeev Banjare, learned Counsel for the Appellants vehemently argued that the Tribunal has erred in awarding low compensation of Rs. 2,13,500/- only.