SHIVBHAROS Vs. UNITED INDIA INSURANCE COMPANY

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of the compensation awarded by the First Additional Motor Accident Claims Tribunal, Surajpur, district Surguja (for short 'the Tribunal') vide award dated 09.11.2010, passed in Claim Case No.44/2007.

(2.) AS against the compensation of Rs.39,85,400.00 claimed by the appellants/claimants, unfortunate widow, minor son and parents of deceased Kannilal Toppo by filing a claim petition under Section 166 of the Motor Vehicles Act for his death in the motor accident on 01.01.2007, the Tribunal awarded a total sum of Rs.4,00,000.00 as compensation along with interest of Rs.25,000.00.

(3.) AS the respondents have not filed any appeal against the award, the above findings recorded by the Tribunal have now attained finality.