KARABAI Vs. KESHAVE PRASAD

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of the compensation awarded by the First Additional Motor Accident Claims Tribunal, Raipur (for short 'the Tribunal') vide award dated 15.02.2003, passed in Claim Case No.67/2002.

(2.) AS against the compensation of Rs.4,83,000/- claimed by the appellants/claimants, unfortunate widow and sons of deceased Sukhva @ Sukalu Satnami by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 12.07.2002, the Tribunal awarded a total sum of Rs.1,12,000/- as compensation along with interest @ 6% per annum from the date of the filing of the claim petition till the date of actual payment.

(3.) SHRI Sudhir Agrawal and SHRI P Dutta, learned counsel for respondent No.3 the Oriental Insurance Company Limited, on the other hand supported the award and contended that as deceased Sukhva @ Sukalu Satnami was aged about 58 years on the date of the accident, the compensation of Rs.1,12,000/- awarded by the Tribunal is just and proper compensation in the facts and circumstances of the present case.