CHAMELI BAI Vs. CHAMAN SINGH

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal, Dhamtari (for short 'the Tribunal') vide award dated 02.01.2003, passed in Claim Case No.210/2002.

(2.) AS against the compensation of Rs.23,50,000/-, claimed by the appellants/claimants, unfortunate widow and minor children of deceased Himalaya Gond, by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 06.07.1999, the Tribunal awarded a total sum of Rs.2,72,560/- as compensation along with interest @ 7.5% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) SHRI S.S. Rajput, learned counsel for respondents No.2 and 3, on the other hand, supported the award and contended that the compensation of Rs.2,72,560/- awarded by the Tribunal is just and proper compensation in the facts and circumstances of the present case.