LEELABAI Vs. MAHAVIR PRASAD

JUDGEMENT

(1.) THIS is an appeal against an award dated 28th November, 1979 made by the Motor Accidents Claims Tribunal.

(2.) SHARDA Prasad who was a milk vendor died in a motor accident on 27th May 1978. The appellants who are widow, children and parents the Tribunal. The Tribunal has allowed Rs. 8,000/ - as compensation to the appellants. The appellants have filed this appeal for enhancement of the award.

(3.) THE appeal is allowed. We order that instead of Rs. 8,000/ - the appellants will be entitled to receive Rs. 35,000/ - as compensation from respondent No. 3, the Insurance Company. This amount will carry interest at the rate 6% from the date of the application, i.e. 1st August 1978, made before the Tribunal till payment. The appellants will also get their costs of both the Courts.