SATENDER MAHTO Vs. MOHD SAHBIR

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of Rs.1,50,000/- awarded for the death of a two year old child in an accident which occurred on 05.05.2007.

(2.) IT is urged by the learned counsel for the Appellant that the compensation awarded is too meagre for the loss of a life.

(3.) THE compensation is enhanced by Rs.1,50,000/- which shall carry interest @ 7.5% from the date of the filing of the Petition till its deposit. The compensation shall be apportioned equally between the parents. 60% of the enhanced compensation shall be held in Fixed Deposit for a period of two years. Rest shall be released on deposit.