ASHA BAI Vs. KASHIRAM

JUDGEMENT

(1.) This is claimants' appeal for enhancement of compensation awarded by learned Additional Motor Accidents Claims Tribunal, Katghora, District Korba C.G. (for short 'the Tribunal') in claim case No. 177/2016 vide award dated 26.02.2018.

(2.) Along with appeal, the appellants have also filed an application (I.A.No.01) under Order 41 Rule 27 read with Section 151 of the Code of Civil Procedure, 1908 seeking permission of this Court to allow the appellants to place on record the additional evidence.

(3.) As against the compensation of Rs.25,80,000/- claimed by the appellants/claimants by filing application under Section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') for the death of deceased Satyanarayan Jaiswal in the motor accident on 01.10.2016, the Tribunal awarded a sum of Rs.7,73,000/- as compensation along with interest @ 7% per annum from the date of claim application till its actual payment.