SAMARIAN BAI Vs. MANGAL SINGH

JUDGEMENT

(1.) This is claimants' appeal for enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal, Korba (for short 'the Tribunal') vide award dated 12-5-2006, passed in Claim Case No. 153/2003.

(2.) As against the compensation of Rs. 54,03,000/- claimed by the appellants/claimants unfortunate parents of deceased Subhash Singh by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 13-4-2003, the Tribunal awarded a total sum of Rs. 2,78,172/-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 M.K. Baeg, learned Counsel for the appellant vehemently argued that the Tribunal has erred in not accepting the claimants' evidence about the income of the deceased and in assessing his income at Rs. 25,000/- per annum only; and in awarding low compensation of Rs. 2,78,172/- only.