ANNDIBAI Vs. GEETA DEVI

JUDGEMENT

(1.) THIS is an appeal filed by the claimants, legal representatives of the deceased Kundan Lal Verma, against the award dated 6. 5. 1982 made by the Illrd Additional Motor Accidents Claims Tribunal, Indore in Claim Case No. 45 of 1981, whereby the learned Tribunal has awarded compensation of Rs. 12,500/- in respect of the death of Kundan Lal Verma by motor accident.

(2.) THE facts giving rise to this appeal, briefly stated, are as follows: On 23. 12. 1980 at about 1. 00 p. m. while the respondent No. 2 was driving the offending truck-tanker in Snehlataganj, Indore, there was a collision between the truck-tanker and the cyclist Kundan Lal who was run over by the truck-tanker died on the spot.

(3.) ON a claim petition having been filed by the claimants against the owner, driver and the insurer in respect of the truck-tanker in question, the learned Tribunal by the impugned award awarded Rs. 12,500/- as compensation with interest at the rate of 6 per cent per annum from the date of the claim petition till realisation. Being aggrieved by the inadequacy of compensation awarded, the claimants have filed this appeal.