SUNITA DEVI Vs. KAMESHWAR SINGH

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of the compensation awarded by the First Additional Motor Accident Claims Tribunal, Ramanujganj, district Surguja (for short, 'the Tribunal') vide award dated 19.06.2006, passed in Claim Case No. 12/2005.

(2.) AS against the compensation of Rs.15,00,000/- claimed by the appellants/ claimants, unfortunate widow and minor children of deceased Prem Ram, by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 08.03.2005, the Tribunal awarded a total sum of Rs.3,35,900/- as compensation to the claimants along with interest @ 9% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) NOW we shall examine as to whether the compensation of Rs.3,35,900/- awarded by the Tribunal is just and proper compensation in the facts and circumstances of the present case.