SUNDER BAI Vs. LOOP SINGH

JUDGEMENT

(1.) This is claimants' appeal for enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal, Bemetara, district Durg (for short 'the Tribunal') vide award dated 11 -1 -2008, passed in Claim Case No.18/2007.

(2.) AS against the consolidated compensation of Rs. 6,75,000/ - claimed by the appellants/claimants by filing a claim petition under S. 166 of the Motor Vehicles Act for the injuries sustained by claimants Smt. Sunder Bai and Narottam and for the death of their minor daughter Khusbhoo, aged about 1? years in the motor accident on 12 -4 -2007, the Tribunal awarded Rs. 31,500/ - for the death of the claimants' daughter Khusbhoo; Rs. 22,300/ - for the injuries sustained by claimant Smt. Sunder Bai; and Rs. 7,000/ - for the injuries sustained by claimant Narottam, as compensation along with interest @ 6% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) AS the respondents have not filed any appeal against the award, the above findings recorded by the Tribunal have now attained finality.