JEERA BAI Vs. DEVENDRA KUMAR

JUDGEMENT

(1.) APPELLANT Jeerabai is seeking enhancement of the compensation awarded by the Fifth Additional Motor Accidents Claims Tribunal, Bilaspur (for short, 'the Tribunal') vide award dated 24.02.2000, passed in claim case no. 68 of 1998.

(2.) AS against the compensation of Rs. 5,00,000/- claimed by the appellant /claimant unfortunate mother of deceased Bahoran, by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 22.07.1993, the Tribunal awarded a total sum of Rs. 94,000/- as compensation along with interest @ 12% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) AS the claimant herself pleaded and proved the income of the deceased at Rs. 15000/- per month, she cannot have any legitimate grievance in regard to assessment of the income of the deceased by the Tribunal at Rs. 1,500/- per month.