RISHI RAM SAHU Vs. MAHENDRA KUMAR TRIPATHI

JUDGEMENT

(1.) This first appeal from order has been filed by the appellants (claimants) being aggrieved by the judgment and order dated 8/4/2010 passed by the Motor Accident Claim Tribunal, Chitrakoot in Motor Accident Claim Petition No. 105/70/2008 Rishi Ram Sahu and another Vs. Mahendra Kumar Tripathi and others. By the impugned judgment and order an award of Rs. 1,07,000.00.00 with 6% per annum interest has been awarded.

(2.) Claimants have preferred this appeal for enhancement of the compensation amount.

(3.) Learned counsel for the claimant submitted that the Hon'ble Apex Court in Rajendra Singh and others Vs. National Insurance Company 2020 ACJ 2211 has awarded a compensation of Rs. 2,95,000.00.00 for death of a child. Taking into consideration the view of the Hon'ble Supreme Court compensation awarded by the tribunal is insufficient and need to be enhanced according to proposition led by the Hon'ble Supreme Court.