NARSINGDAS SULABHDAS Vs. GSRTC

JUDGEMENT

(1.) IN connection with the vehicular accident that occurred on 18.02.2000 at around 1300 hrs. on the Naroda ? Narol Expressway near Jashodanagar cross-roads, involving an ST Bus bearing registration No. GJ-18-V-2650 and in which the son of the original claimants expired, the appellants, who are the parents of the deceased, preferred a claim petition being M.A.C.P. No.140/2000 before the Motor Accident Claims Tribunal, Ahmedabad claiming total compensation of Rs.6.00 Lacs. The said claim petition came to be disposed of by judgment and award dated 03.01.2003 whereby, the claim petition was partly allowed and the appellants were awarded total compensation of Rs.87,200/- along with interest at the rate of 9% per annum from the date of application till its realization with proportionate costs.

(2.) BEING dissatisfied with the amount of compensation, the appellants have preferred the present appeal for enhancement.

(3.) PER contra, it has been submitted that the compensation awarded by the Tribunal is just and appropriate and therefore, this Court may not disturb the same. It is contended that the amount of Rs.10,000/- awarded under the head of funeral expenses is on the higher side and contrary to the decision rendered in Sarla Verma's case (supra). Hence, the same deserves to be reduced.