VIDYANAND JHA Vs. KOUSHAL

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal, Khairagarh, Rajnandgaon (for short 'the Tribunal') vide award dated 29.02.2008, passed in Claim Case No.69/2006.

(2.) AS against the compensation of Rs.7,50,000.00, claimed by the appellants/claimants, unfortunate parents and sister of deceased Medha Jha, by filing a claim petition under Section 166 of the Motor Vehicles Act, for her death in the motor accident on 08.07.2006, the Tribunal awarded a total sum of Rs.1,37,000.00 as compensation along with interest @ 7.5% 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.