RATIRAM PAL Vs. SHIVENDRA SINGH

JUDGEMENT

(1.) With the consent of learned counsel for the parties, heard finally. Assailing the award dtd. 4/3/20 passed by 7th Additional Motor Accident Claims Tribunal, Gwalior in Claim Case No.457/2018 on the point of inadequacy of the compensation, the claimants/appellants have preferred this appeal under Sec. 173 (1) of the Motor Vehicles Act, 1988 for an accident took place on 8/7/2018 in which son of appellants succumbed to the injuries received by him in the aforesaid accident.

(2.) The appellants had filed the claim petition under Motor Vehicles Act, 1988 seeking compensation on account of death of deceased Anuj Pal in an accident took place on 8/7/2018. It was pleaded by the claimants that the deceased was a seven year old boy who was studying in Class II and also used to cooperate them in the work, therefore, the compensation as prayed in the claim petition may be awarded.

(3.) The reply to the claim petition was filed and after recording the evidence, the Tribunal has awarded the total sum of Rs.4,00,000.00, looking to the age of the deceased.