CHETRAM Vs. MEWALDAS CO

JUDGEMENT

(1.) This appeal for enhancement, has been preferred by the aged parents and minor children of the deceased who, had died on 2-9-2000 in a road accident. The deceased was travelling as a bona fide passenger in the bus bearing registration No. MP- 43/F-0011.

(2.) At the time of accident, the bus was being driven by Poonamchand, who. also died in the same accident. At the time of accident, the bus belonged to respondent No. 1 and was insured with respondent No. 2. The finding of the Tribunal, that deceased Poonamchand was responsible for causing the accident, is not assailed before us. Therefore, the same is confirmed.

(3.) The only contention urged by learned counsel for appellants and respondent No. 3 is. that amount of compensation awarded by the Tribunal is grossly on the lower side. At this stage, it is pertinent to point out that Tribunal had not awarded any amount of compensation to the respondent No. 3, who was claimant No. 1 before the Tribunal, on the ground, that after the accident and death of the deceased, she had remarried Balaram.