SARIKA Vs. VINESH KUMAR

JUDGEMENT

(1.) This is an appeal filed by the claimant under Section 173 of the Motor Vehicles Act against an award dated 19.1.2010 passed by IVth Motor Accident Claims Tribunal, Indore in Claim Case No. 88/2008. By the impugned award, the Claims Tribunal awarded the compensation as Rs. 5,65,500 with interest to the claimants by way of compensation on account of death of one Komal @ Surendra, who is aged 26 years, who died in a motor accident.

(2.) As observed supra it is a death case.

(3.) Learned Counsel for appellants submits that in a motor accident which took place on 2.9.2008, one Surendra died. It is submitted that in a death case the amount awarded is on lower side which deserves to be enhanced. It is prayed that appeal be allowed and amount be enhanced.