HEMAN Vs. BIRJURAM

JUDGEMENT

(1.) This is claimants' appeal for enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal, Dhamtari (for short, "the Tribunal") vide award dated 17-1-2004 passed in Claim Case No. 133/2004.

(2.) As against the compensation of Rs. 11,52,000/- claimed by the Appellants/claimants, unfortunate parents of deceased Damru, by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 25-4-2003, the Tribunal awarded a total sum of Rs. 55,000/-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 Wasim Miyam, learned Counsel appearing for the Appellants vehemently argued that the Tribunal has erred in awarding low compensation of Rs. 55,000/- only though the Appellants' son deceased Damru was only son upon whom the Appellants depended at their old age.