RATKO BESAHU RAM Vs. BHAJAN RAM

JUDGEMENT

(1.) THIS is claim ants appeal for enhancement of the compensation awarded by the Fourth Additional Motor Accident Claims Tribunal Ambikapur district Surguja (for short the Tribunal) vide award dated 8-11-2010 passed in Claims Case No. 41/2010 (Old No. 91/2009).

(2.) AS against the compensation of Rs. 7,65,000/- claimed by appellants/claimants, unfortunate widow and son of deceased Basahu Ram Gond by filing a claim petition under Section 166 of the Motor Vehicles Act for his death in the motor accident on 30-4- 2009, he Tribunal awarded a total sum of Rs. 1,93,000/- as compensation along with interest @ 9% per annum from the date of the filing of the claim petition till the date of actual payment.

(3.) AS learned counsel for the appellants have not challenged the assessment of the income of the deceased by the Tribunal at Rs. 36,000/- per annum and the claimants' dependency at Rs. 24,000/- per annum, we have not examined these aspects of the matter.