HUBLAL SHARMA Vs. AKBAR ALI

JUDGEMENT

(1.) THE unfortunate husband and major sons of deceased Smt. Satti Sharma are the appellants before us in this appeal for enhancement of the compensation awarded by the 8th Additional Motor Accident Claims Tribunal, Durg (for short the Tribunal') vide award dated 28.06.2007, passed in Claim Case No. 366/2005.

(2.) AS against the compensation of Rs. 46,40,000/- claimed by the appellants/ claimants, unfortunate husband and major sons of deceased Smt. Satti Sharma, by filing a claim petition under Section 166 of the Motor Vehicles Act, for her death in the motor accident on 04.09.2005, the Tribunal awarded a total sum of Rs. 1,45,500/- 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 Manish Upadhyay, learned counsel for respondent No. 3, the Oriental Insurance Company Limited, the insurer of the offending vehicle Truck-Dumper, on the other hand, supported the award and contended that the compensation of Rs. 1,45,500/- awarded by the Tribunal is just and proper compensation in the facts and circumstances of the present case.