MANGMATI WIDOW Vs. MOHAMMED IKRAM KHAN

JUDGEMENT

(1.) THIS is claimant's appeal seeking enhancement in the amount of compensation awarded by the IInd Motor Accident Claims Tribunal, Raigarh vide its award dated 24-3-2005 passed in Claim Case No. 36/2004.

(2.) ON an application under Section 166 of the Motor Vehicles Act, 1988 preferred by the claimants/appellants claiming Rs. 26,86,960/- as compensation for the death of Dhaneshwar in the accident dated 1-2-2004 by truck bearing registration No. CG-13/ZC-0356, learned Tribunal has awarded a total sum of Rs. 4,02,100/- along with interest at the rate of 9% per annum from the date of application till its payment against the driver, owner and insurer of the vehicle.

(3.) SHRI Roop Naik, learned counsel for the appellants would submit, learned Tribunal has grossly erred in not calculating the amount of compensation by taking gross salary of Rs. 8,120/- per month into consideration.