SUDDESH Vs. JAI PRAKASH

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 2,12,500/ - has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 18th February, 2006 resulted in the death of Raunak Tokas. The deceased was survived by his mother who filed the claim petition before the learned Tribunal.

(3.) THE learned Counsel for the appellant refers and relies upon the judgment of this Court in the case of National Insurance Co. Ltd. v. Farzana, MAC APP. No. 13/2007 decided on 14th July, 2009 in which compensation of Rs. 3,75,000/ - has been determined in respect of the death of a child aged 7 years, following the judgments of the Hon'ble Supreme Court and this Court in the cases of Manju Devi v. Musafir Paswan, Sobhagya Devi v. Sukhvir Singh, II (2006) ACC 1997, Syam Narayan v. Kitty Tours & Travels, 2006 ACJ 320, R.K. Malik v. Kiran Pal : III (2006) ACC 261, R.K. Malik v. Kiran Pal : 2009(8) Scale 451. This Court held as under: