DHANESHWAR AND ORS. Vs. SATPAL AND ANR.

JUDGEMENT

(1.) THE appellants have challenged the award of the learned Tribunal whereby compensation of Rs. 1,25,000/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 23rd August, 1997 resulted in the death of Master Khaleshwar. The deceased was survived by his parents 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 and 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: