HEMBAI DAUGHTER Vs. SAHEB RAM

JUDGEMENT

(1.) THE unfortunate major and married daughters of deceased Bodhiram Chauhan are seeking enhancement of the compensation awarded by the Third Additional Motor Accident Claims Tribunal, Raigarh (for short 'the Tribunal') vide award dated 21.09.2004, passed in Claim Case No.33/2004.

(2.) AS against the compensation of Rs.13,70,000/- claimed by the appellants/ claimants, unfortunate daughters of deceased Bodhiram Chauhan, by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 05.08.2003, the Tribunal awarded a total sum of Rs.60,000/- 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 we do not find any scope for enhancement of the compensation awarded by the Tribunal, the appeal filed by the appellants/ claimants for enhancement of the compensation is liable to be dismissed and is hereby dismissed.