KAVILETHU NEELAKANTAN RAJAN Vs. UDAILAL RAMNARAYANI AHIR

JUDGEMENT

(1.) This is an appeal for enhancement of compensation granted by Motor Accident Claims Tribunal (MACT), Ahmednagar on account of death in vehicular accident. The Motor Accident Claim Petition (MACP) was preferred by the appellants - parents of the deceased Rakesh. The Tribunal granted a lumpsum compensation of Rs.6,00,000.00 along with interest @ 6% p.a. The appellants - claimants, feeling the compensation to have been grossly inadequate, have preferred the present appeal.

(2.) Facts giving rise to the present appeal are as follows :-

(3.) The deceased Rakesh was the only child of the appellants herein. He was Last Year student of M.B.A. He was to appear for the last semester of the M.B.A. He had cleared all the examinations with very good performance. In a Campus interview, the Reliance Securities India Ltd. had offered him a job with annual pay package of Rs.3,00,000.00. Deceased Rakesh was 22 years of age. He died in an accident involving motorbike and the truck.