BASANTI BAI Vs. INSWAR KUMAR SAHU

JUDGEMENT

(1.) The unfortunate parents of deceased Dinesh Yadav are the Appellants before us in this appeal for enhancement of the compensation awarded by the Tenth Additional Motor Accident Claims Tribunal, Bilaspur (for short the Tribunal') vide award dated 09.11.2004, passed in Claim Case No. 96/2004.

(2.) As against the compensation of Rs. 5,60,000/- claimed by the Appellants/claimants, unfortunate parents of deceased Dinesh Yadav, by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 10.04.2000, the Tribunal awarded a total sum of Rs. 1,56,000/- as compensation along with interest @ 6% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) Shri Malay Kumar Bhaduri, learned Counsel for the Appellants vehemently argued that the Tribunal has erred in awarding low compensation of Rs. 1,56,000/- only, though the deceased would have extended great support to the claimants in their old age.