CHANDRADEV Vs. AMAR SINGH CHAUHAN

JUDGEMENT

(1.) THIS appeal is directed against the award dt. 21.2.1995 in M.C.C. No. 15/90 by Fourth Additional Motor Accidents Claims Tribunal, Bhopal, awarding a sum of Rs. 68,000/ -, as compensation under section 166 of the Motor Vehicles Act, 1988.

(2.) UNDISPUTABLY , Gulabi Devi, wife of appellant No. 1 and mother of remaining appellants was going from Anand Nagar to Industrial Area, Govindpura on 22.4.1990, met with motor accident by Scooter No. CIC 7403. Respondent No. 1 was driving the said scooter. Though Gulabi Devi was shifted to the hospital but, despite treatment Gulabi Devi succumbed to injuries on 22.4.1990 at Hamidiya Hospital, Bhopal. It is also now not in dispute that, the respondent No. 2 is the owner and respondent No. 3 is the insurer of said vehicle.

(3.) LEARNED counsel for appellants submitted that the amount of compensation as awarded by the learned Tribunal is too low and an amount of Rs. 1 lac, atleast should have been awarded, considering the facts and circumstances of the case, as also taking into consideration the age of deceased.