JAGARNATH BUDHRAM Vs. NANDLAL PRASAD GUPTA

JUDGEMENT

(1.) THE unfortunate parents of deceased Maniram are the appellants before us in this appeal for enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Jashpur (for short 'the Tribunal') vide award dated 20-7-2004, passed in Claim Case No. 26/2003.

(2.) AS against the compensation of Rs. 27,10,000.00 claimed by the appellants/claimants, unfortunate parents of deceased Maniram, by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 8-6-2003, the Tribunal awarded a total sum of Rs. 1,00,000.00 as compensation along with interest @ 9% 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 Auto-rickshaw (Pick-up Van) has not filed any appeal against the impugned award, the above finding recorded by the Tribunal have now attained finality.