NEETA DEVI Vs. NAVEEN RUSIA

JUDGEMENT

(1.) Heard Sri Ram Singh for the appellants - original claimants and Sri Ramesh Singh for the respondents - Insurance company namely New India Insurance Company Limited.

(2.) By means of this appeal, the appellants challenge the judgment and order dated 10.4.2003 passed by Motor Accident Claims Tribunal, Allahabad, in M.A.C.P. No.880 of 1999 (Neeta Devi and others Vs. Naveen Rusia and others), whereby the Tribunal granted a sum of Rs.2,11,000/- with interest @ 7 per cent from the date of claim petition till the amount is deposited.

(3.) It is submitted by the counsel for the appellants, who are 9 in number, that the claimants had claimed a sum of Rs.15,00,000/-. The deceased was aged 32 years. He was a mason by profession and was earning Rs.3,500/- per month. He has left behind him, his widow, his 7 children and his mother aged 64 years.