JANTRIBAI & ANR. Vs. SHABBIR KHAN & ORS.

JUDGEMENT

(1.) The impugned award dated 23-02-1999, passed by fourth Additional Motor Accident Claims Tribunal, Bilaspur (for short the Tribunal ) in claim Case No.49/1998 and Claim Case No. 48/1998, has given rise to filing of these two appeals i.e. M.A. Nos. 857/1999 and 709/1999.

(2.) Appellants Jantri Bai and Yogendra Singh have filed M.A. No.857/1999 for enhancement of the compensation awarded by the Tribunal, whereas Satwantin Bai, Shiv Kumar, Shiv Kumari, and Shashi Kumari have filed M.A. No.709/1999 against the dismissal of their petition by the Tribunal.

(3.) Claimants Jantri Bai and Yogendra Singh claimed compensation of Rs. 14,40,000.00 by filing a claim petition under Sec. 166 of the Motor Vehicles Act, for the death of Sunderlal Markam in the Motor accident on 29.05.1995. The claimants in other claim petition i.e. Satwantin Bai, Shiv Kumar, Shiv Kumari and Shashi Kumari claimed compensation of Rs. 15,40,000.00 for the death of deceased Sunderlal Markam alleging that Satwantin Bai was the legally wedded wife of Sunderlal Markam and the other claimants Shiv Kumar, Shiv Kumari and Shashi Kumari were their children.