GANESH KUMAR & ORS Vs. CHALAKAN & ANR

JUDGEMENT

(1.) The appellants were the claimants before the motor accident claims tribunal in accident claim case (Suit No.441/09) instituted on 07.08.2009, seeking compensation on account of death of Rinku Devi, aged 26 years, in a motor vehicular accident that took place on 08.07.2009 due to negligent driving of motor vehicle described as bearing registration No.DL-2FHE-0001 by the first respondent. By judgment dated 24.09.2012, the tribunal accepted the said claim under Section 166 of the Motor Vehicles Act, 1988 and awarded total compensation in the sum of Rs.7,25,504/- with interest @ 7.5% per annum, the said amount inclusive of Rs.6,95,504/- towards loss of dependency, Rs.25,000/- towards loss of love and affection and Rs.5,000/- towards funeral expenses.

(2.) Feeling aggrieved with the quantum of compensation, the present appeal was filed seeking enhancement. It was put in the list of 'Regulars' as per order dated 18.04.2016 with direction that it shall be taken up on its own turn. When it is called out for hearing, there is no appearance on behalf of either the appellants or the respondents.

(3.) File has been perused and the contentions raised in the appeal have been considered.