RAJINDER KAUR Vs. GOKUL NAYAK

JUDGEMENT

(1.) The present is a claimants' appeal under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the 10th Additional Motor Accident Claims Tribunal, Raipur, vide its award dated 21.7.2010 passed in Claim Case No. 66/2009.

(2.) Vide the impugned award dated 21.7.2010, the Tribunal, in a proceeding under Section 166 of the Motor Vehicles Act, in a death case, has awarded a compensation of Rs.2,67,000/- to the appellants-claimants, with interest thereon at the rate of 6% per annum from the date of filing of the claim application.

(3.) The undisputed facts of the case are that :