SURESH AGRAWAL Vs. PUNAJI

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Rajnandgaon, (for short 'the Tribunal') vide award dated 04.03.2006, passed in Claim Case No.04/2004.

(2.) AS against the compensation of Rs.44,20,000/-, claimed by the appellants/claimants, unfortunate parents of deceased Aveen Agrawal by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 09.11.1999, the Tribunal awarded a total sum of Rs.2,00,000/- as compensation along with interest @ 9% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) SHRI Sanjay S Agrawal, learned counsel for respondent No.3, the United India Insurance Company Limited, on the other hand supported the award and contended that the compensation of Rs.2,00,000/- awarded by the Tribunal is just and proper compensation in the facts and circumstances of the present case.