SEEMA SINGH Vs. HARSH KUMAR SINGHDEO

JUDGEMENT

(1.) The present appeal has been filed by the claimants seeking for enhancement of the compensation awarded by the Third Additional Motor Accident Claims Tribunal, Ambikapur, on 28.6.2013, in Motor Accident Claim Case No. 146 of 2012.

(2.) Brief facts of the case are that the claimants herein had filed a claim application before the Third Additional Motor Accident Claims Tribunal, Ambikapur, where the case was registered as Motor Accident Claim Case No. 146/201 It was stated that the husband of appellant/claimant No.1 and the father of appellants/claimants No. 2 and 3 died in a road accident on 5.5.2011 when the Tata Safari vehicle, bearing Registration No. CG15- B/6834, met with an accident, resulting in death of Sameer Pratap Singh. The age of the deceased was 38 years on the date of accident and he was working as a contractor. The Tribunal taking into consideration the income tax return of the deceased reached to the conclusion that the monthly income of the deceased was about Rs. 14,000.00 on the basis of which the compensation was calculated and an amount of Rs. 17,98,411 has been awarded to the claimants, vide award dated 28.6.2013.

(3.) It is this award which is under challenge in the present appeal, seeking for enhancement of the said amount.