SUTINDER PAL SINGH ARORA Vs. ASHOK KUMAR JAIN

JUDGEMENT

(1.) This appeal is directed against the award of First Motor Accidents Claims Tribunal, Seoni, in the Claim Case No. 110 of 1992; decided on 29.2.2000.

(2.) Briefly stated, the accident had taken place on 11.6.1991 when truck No. CPV 4975 driven rashly and negligently by Kalyansingh hit car No. MH 31-G 0560 in which Amarjeet Kaur was going from Nagpur to Jabalpur along with her son Raunak, daughters Ritika and Ruchika, resulting in her death. The claimants are husband and daughters of Amarjeet Kaur. Compensation of Rs. 3,12,000 has been awarded with interest at the rate of 4 per cent per annum.

(3.) The claimants being dissatisfied with this award, have challenged the same through this appeal. The sole question for determination in this case is whether the claimants have been awarded just compensation. Mr. Akshay Dharmadhikari, the learned counsel for appellants, submitted that as the award passed by the Tribunal is grossly inadequate looking to the status and income of the deceased, the same deserves enhancement. Mr. Naveen Dubey, learned counsel for New India Assurance Co. Ltd., insurer of the offending truck, supported the impugned award.