SUNITA GUPTA Vs. MASIDUL HASAN SON

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of the compensation awarded by the 2nd Additional Motor Accident Claims Tribunal, Surajpur, district Surguja (for short 'the Tribunal') vide award dated 19.02.2007, passed in Claim Case No.63/2006.

(2.) AS against the compensation of Rs.20,00,000.00, claimed by the appellants/claimants, unfortunate widow, minor children and parents of deceased Shyam Bihari by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 23.11.2004, the Tribunal awarded a total sum of Rs.3,30,000.00 as compensation to the claimants along with interest @ 9% per annum from the date of the filing of the claim petition till the date of actual payment.

(3.) SHRI Dasarath Gupta, 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.3,30,000.00 awarded by the Tribunal is just and proper compensation in the facts and circumstances of the present case.