RAM VILAS Vs. KARAMJEET SINGH

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the appeal is finally heard.

(2.) This is a claimants' appeal for enhancement of compensation awarded by the Second Additional Motor Accidents Claims Tribunal, Hoshangabad, vide award dated 19.3.2004, passed in M.A.C.T.No. 35 of 2003.

(3.) The appellants, who are the unfortunate parents of deceased Vijay Mohan, claimed compensation of Rs.81,90,000 for his death in a motor accident, when his motor cycle was dashed by the offending vehicle truck bearing registration No. MP 09-KC 2533, on 19.1.2003, resulting in his instantaneous death on the spot itself. The claimants pleaded that Vijay Mohan was earning Rs. 2,30,000 per annum as a partner of Anand Traders, dealing in auto parts and from agriculture.