JAGDISH PRASAD SHARMA Vs. NAZIMULLA

JUDGEMENT

(1.) Heard Sri Nigamendra Shukla, learned counsel for the appellants, Sri Arvind Kumar, learned counsel for respondent-Insurance Company and perused the judgment and order impugned.

(2.) This appeal, at the behest of the claimants who are the parents of the deceased, challenges the judgment and award dtd. 22/4/2010 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.4, Ghaziabad (hereinafter referred to as 'Tribunal') in MACP No.492 of 2006 awarding a sum of Rs.3,92,000.00with interest at the rate of 6% in favour of the claimants for the death of Deepak Sharma.

(3.) Parents of the deceased were ordered to be paid 1,92,000/- with 6% rate of interest out of the said award. As far as the widow is concerned, she has felt happy with the amount ordered to be paid to her by the Tribunal and, therefore, she has not come up before this Court.