GIRISH CHANDRA PATANAYAK Vs. KISHORE KUMAR

JUDGEMENT

(1.) THIS is claimants' appeal for enhancement of the compensation awarded by the Third Additional Motor Accident Claims Tribunal, Raipur (for short "the Tribunal) vide award dated 3-5-2000, passed in Claim Case No. 48/97.

(2.) THE claimants, unfortunate parents and younger brother of deceased Priyadarshi Patnayak claimed compensation of Rs. 20,10,000/- for his death in the motor accident on 22-12-1996, when the Jeep bearing registration No. M.K.I./0950 in which he was travelling met with an accident with a stationary Truck bearing registration No. B.E.M./7444, resulting in multiple serious injuries to Priyadarshi Patnayak who succumbed to those injuries on way to the hospital. THE claimants further pleaded that deceased Priyadarshi Patnayak used to earn Rs. 7,300/- per month as Probationary Officer in Dena Bank.

(3.) THE claimants examined Girish Chand Patanayak (A.W. 1), V.S. Rao (A.W. 2) and R.K. Solanki (A.W. 3) in support of their claim whereas the respondents examined Jitendra Kumar (N.A.W. 1) and Kishore Kumar (N.A.W. 2) in rebuttal.