CHANDAN KUMAR Vs. RAJENDRA KHARE

JUDGEMENT

(1.) THE unfortunate husband of deceased Shaila Meshram is the appellant before us in this appeal for enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal, Rajnandgaon (for short 'the Tribunal') vide award dated 28.11.2008, passed in Claim Case No.104/2008.

(2.) AS against the compensation of Rs.20,00,000/- claimed by the appellant/ claimant, unfortunate husband of deceased Shaila Meshram by filing a claim petition under Section 166 of the Motor Vehicles Act, for her death in the motor accident on 16.11.2007, the Tribunal awarded a total sum of Rs. 1,18,000/- as compensation along with interest @ 6% per annum from the date of filing of the claim petition till the date of actual payment.

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