RAMESHWARI YADAV Vs. ROHIT KUMAR

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 05.04.2007, passed in Claim Case No. 133/2006.

(2.) AS against the compensation of Rs.24,37,016/-, claimed by the appellants/ claimants, unfortunate widow, minor children and parents of deceased Narsingh Yadav by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 10.11.2004, the Tribunal awarded a total sum of Rs.5,01,600/- as compensation to the claimant along with interest @ 6% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) AS the insurer of the above offending vehicle Truck has not filed any appeal against the impugned award, the above findings recorded by the Tribunal, have now attained finality.