SMT. AHILYA MANDAVI Vs. BIJIT KUNDU

JUDGEMENT

(1.) THIS is claimants' appeal seeking enhancement of compensation awarded by the Additional Motor Accident Claims Tribunal, Bhanupratappur, District Kanker (for short 'the Tribunal') in claim case No. 30/07 vide award dated 29.06.2007.

(2.) AS against compensation of Rs. 33,77,620/- claimed by unfortunate widow and children of deceased Narsingh Mandavi by filing application under Section 166 of the Motor Vehicles Act, 1988 (for short 'MV Act') for the death of deceased in the motor accident on 28.02.2004, the Tribunal awarded a total sum of Rs. 9,58,496/- along with interest @ 6 percent per annum from the date of application till its actual payment.

(3.) ON the other hand, Shri Raj Awasthy, learned counsel appearing for respondent No. 2/The New India Insurance Company Limited, supported the award impugned and submitted, in the facts and circumstances of the case, compensation awarded by the Tribunal is just and proper compensation and does not call for any interference.