SHARDA SINGH Vs. SHEKH SK AMIN

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of the compensation awarded by the Third Additional Motor Accident Claims Tribunal, Raipur (for short, 'the Tribunal') vide award dated 27.09.2005, passed in Claim Case No.131 of 2003.

(2.) AS against the compensation of Rs.21,50,000/- claimed by the appellants/ claimants, unfortunate widow and major sons of deceased Sudama Singh, by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 22.12.2002, the Tribunal awarded a total sum of Rs.4,42,600/- 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 Sourabh Sharma, learned counsel for respondent No.3, the New India Insurance Company Limited, on the other hand, supported the award and contended that the compensation of Rs.4,42,600/- awarded by the Tribunal is just and proper compensation in the facts and circumstances of the present case.