BHURASINGH Vs. ANIL KUMAR ARORA

JUDGEMENT

(1.) THIS appeal is filed by the appellants/claimants, challenging the award dated 19.3.1997 passed by Eighth Additional Member Judge, Motor Accident Claims Tribunal, Gwalior in Motor Accident Claims No. 36/1990.

(2.) APPELLANTS /claimants are heirs of one Sobransingh, who died in a motor accident on 18.6.1990. The Claims Tribunal has awarded a compensation of Rs. 51,000/ - for the death of Sobransingh. Being aggrieved by the said award, claimants have filed this appeal under Section 173 of the Motor Vehicles Act, for enhancement of compensation.

(3.) ACCORDING to the appellants, this amount is too low and deserves to be enhanced.