CHATRAPAL YADAV Vs. DILBAGH SINGH

JUDGEMENT

(1.) This is claimants' appeal for enhancement of the compensation awarded by the 12th Additional Motor Accident Claims Tribunal, Durg (for short 'the Tribunal') vide award dated 5-9-2007, passed in Claim Case No. 28/2007.

(2.) As against the compensation of Rs. 16,00,000/- claimed by the appellants/claimants, unfortunate husband and son of deceased Smt. Rupa Devi by filing a claim petition under Section 166 of the Motor Vehicles Act, of her death in the motor accident on 6-4-2006, the Tribunal awarded a total sum of Rs. 1,30,000/- as compensation to the claimants along with interest @ 6% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) The Tribunal by the same award dated 5-9-2007, awarded a sum of Rs. 5,000/- as compensation to claimant No. 1 Chatrapal Yadav for the injuries sustained by him in the same accident.