JHUNIYA BAI Vs. ASHOK KUMAR

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal, Gariaband, district Raipur (for short 'the Tribunal') vide award dated 2-3-2007, passed in Claim Case No. 85/2006.

(2.) AS against the compensation of Rs. 20,50,000.00 claimed by the appellants/ claimants, unfortunate widow, minor children and mother of deceased Sunhar Dhruv, by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 7-10-2006, the Tribunal awarded a total sum of Rs. 1,75,000.00 as compensation 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 Minibus has not filed any appeal against the impugned award challenging the above findings recorded by the Tribunal, the same now have attained finality.