CHOUDAPURAM CHENNAIAH Vs. B AKI REDDY

JUDGEMENT

(1.) This appeal is filed by the claimants not being satisfied with the compensation granted by the learned Motor Accidents Claims Tribunal, Mahaboobnagar in O.P. No. 694 of 1992, dated 11.8.1995.

(2.) The claimants are the parents of the deceased. The deceased who was aged about 15 years was studying in 10th class and was involved in an accident and died. Therefore, claimants who are the parents of the deceased laid a claim for compensation of Rs. 1,00,000. The Tribunal granted Rs. 40,000 as compensation. The claimants not being satisfied with the compensation awarded by the Tribunal have preferred the present appeal.

(3.) Learned counsel appearing for the appellants-claimants would submit that the amount of compensation granted by the Tribunal at Rs. 40,000 is very low and it is contrary to the judgment of the Supreme Court in Shanti Bai v. Charan Singh, 1998 ACJ 848 (SC), wherein the Supreme Court had granted a lump sum compensation of Rs. 1,50,000 in respect of a boy who was 18 years old. He, therefore, submits that the compensation has to be increased appropriately.