SHALLI MASIH Vs. PARASRAM

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of the compensation awarded by the Fifth Additional Motor Accident Claims Tribunal, Raipur (for short 'the Tribunal') vide award dated 07.05.2005, passed in Claim Case No.97/2004.

(2.) AS against the compensation of Rs.6,93,000/- claimed by the appellants/ claimants, unfortunate widow, minor children and parents of deceased Rajendra Masih, by filing a claim petition under Section 163-A of the Motor Vehicles Act, for his death in the motor accident on 26.01.2004, the Tribunal awarded a total sum of Rs.1,72,000/- as compensation along with interest @ 6% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) SHRI Shailendra Sharma, learned counsel for respondent No.3, the Oriental Insurance Company Limited, on the other hand, supported the award and contended that the compensation of Rs.1,72,000/- awarded by the Tribunal is just and proper compensation in the facts and circumstances of the present case.