SUSHILA GUPTA Vs. SURINDER KUMAR GOEL

JUDGEMENT

(1.) THE appeal is for enhancement of compensation of Rs.11,57,785/ - (rounded off Rs.11,60,000/ -) awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellants for the death of Satya Parkash who died in a motor vehicular accident which occurred on 30.10.2006 at about 11:20 p.m.

(2.) THE only ground raised at the time of hearing of the appeal by the learned counsel for the Appellants is that the deceased was aged 51 years at the time of his accident and the multiplier ought to have been 11 instead of 9 as adopted by the Claims Tribunal. It is contended that although the family members of the deceased spent Rs.76,214/ - towards payment to Shri Balaji Action Medical Institute for the treatment given to the deceased before he succumbed to the injuries, yet only a sum of Rs.50,000/ - was awarded towards cost of treatment.

(3.) ON the other hand, the learned counsel for Respondent no.3 Insurance Company supports the impugned judgment and states that the compensation awarded is just and reasonable.