SMT. AAMNA BEGAM Vs. DEVENDRA SINGH

JUDGEMENT

(1.) The present appeal under Section 173 of the Motor Vehicles Act has been filed by the claimants seeking enhancement of compensation against the award dated 11.05.2012 passed by the 5th Additional Motor Accident Claims Tribunal, Bilaspur (in short, the Tribunal) in Claim Case No.49/2012. Vide the said impugned award, the Tribunal in a death case has awarded compensation of Rs.2,01,000/- to the claimants along with interest @ 7.5 percent per annum from the date of application.

(2.) Counsel for the appellant-claimant submits that the amount of compensation awarded by the Tribunal is unreasonably low considering the date of accident. Future prospects have also not been awarded. Further, income of the deceased has not been properly assessed. So also proper multiplier was not applied. Therefore, the award deserves to be modified and the compensation be suitably enhanced.

(3.) On the other hand counsel for the insurance company opposes the appeal and submits that considering the age of the deceased, the nature of employment and the period of accident, the award seems to be just, fair and reasonable and does not warrant any interference.