SEETA PATEL Vs. PRADEEP KUMAR NAIK

JUDGEMENT

(1.) THIS is claimants' appeal seeking enhancement in the award dated 29.12.2006, passed by the Chief Motor Accident Claims Tribunal, Mahasamund (for short 'the Tribunal') in claim case No. 114/2006.

(2.) AS against Rs. 35,25,000/- claimed by unfortunate wife, minor child and mother & father of deceased Shobharam Patel as compensation for the death of deceased in the motor accident, the Tribunal awarded a total sum of Rs. 3,51,400/- against the respondents holding them jointly and severally responsible for its payment along with interest @ 6 percent per annum from the date of application till its actual payment.

(3.) ON the other hand, Shri Srikumar Agrawal, learned Sr. counsel appearing for respondent No. 2/Insurance Company supported the award impugned and would submit that in the facts and circumstances of the case, amount awarded by the Tribunal is just and reasonable and needs no interference.