BINDU DEVI Vs. CHANDAN UPADHYAY

JUDGEMENT

(1.) The present appeal preferred by the claimants under sec. 173 of the Motor Vehicles Act (hereinafter the Act), seeks enhancement of the compensation awarded by the learned Motor Accidents Claim Tribunal (Tribunal) in Petition No. 30/2017 vide its award dtd. 8/12/2020. Vide the impugned award, the learned Tribunal has awarded a sum of Rs.12,25,000.00 along with interest @9% per annum as compensation to the appellants.

(2.) Before dealing in the submissions of the parties, I may note the brief factual matrix.

(3.) On 1/4/2016 the deceased, namely Shri Munna Mahto, while crossing the road near I.M.T Manesar met with an accident with a Truck bearing Registration Number HR-55V-9150, being driven in a rash and negligent manner by the driver/respondent no.1. Consequently, Shri Munna Mahto succumbed to the grievous injuries sustained by him as a result of the said accident. An FIR was promptly registered and subsequently, the claimants preferred a claim petition before the learned Tribunal being Petition No. 30/2017 under Sec. 166 and 140 of the Act.