ALI RAZA Vs. BISHAN SINGH AITHANI

JUDGEMENT

(1.) MR. Zaffar Ullah siddique, Advocate for the appellants is heard on admission.

(2.) THIS is claimants' appeal seeking enhancement of the compensation awarded by the Motor Accidents Claims Tribunal/ additional District Judge, Haldwani vide award dated 10. 5. 2006 passed in Motor accident Claim Case No. 172 of 2005, whereby a sum of Rs. 2,66,000 (rupees two lakh sixty-six thousand) has been awarded as compensation to the claimants.

(3.) CLAIMANTS Ali Raza and Rabia, who are father and sister of the deceased Sabir saifi respectively, claimed compensation of Rs. 11,52,600 for his death in the motor accident on 16. 9. 2005, when he was dashed by the offending vehicle, jeep bearing registration No. UP 02-C 7016 resulting in serious injuries to Sabir Saifi who later succumbed to those injuries. The claimants pleaded that deceased Sabir Saifi was aged about 25 years and was earning Rs. 5,400 per month working as a mechanic in Amit automobiles, Haldwani.