REEMA Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) THIS appeal under section 173 of the Motor Vehicles Act, 1988 has been preferred by the appellants- claimants, against the judgment and award dated 1.4.2008 passed by Motor Accidents Claims Tribunal/District Judge, Haridwar in M.A.C.P. No. 26 of 2006, Reema v. Divisional Manager, United India Insurance Co. Ltd. whereby Claims Tribunal has awarded a sum of Rs. 1,75,000 to the claimants as compensation.

(2.) THE claimants filed a claim petition before the Claims Tribunal for grant of compensation of Rs. 7,20,000 in lieu of death of deceased Satendra Kumar in a motor vehicle accident alleging therein that on 7.11.2004 at 4 a.m. Satendra Kumar had gone to Saharanpur in the capacity of driver of vehicle No. DL 1-LB 5315 and the said vehicle met with an accident, in which he sustained injuries and succumbed to those injuries.

(3.) FEELING aggrieved by the aforesaid impugned judgment and award, appellants- claimants have preferred the present appeal before this court seeking enhancement of amount of compensation. Heard Mr. Bali, Advocate on behalf of Mr. Davesh Bishnoi, learned counsel for appellants-claimants, Mr. K.K. Shah, learned counsel for the respondent No. 1 insurance company and perused the record. None has appeared on behalf of respondent Nos. 2 and 3 despite sufficient service of notice.