MEENA JATAV Vs. CHANDU

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) THIS appeal under Section 173 of Motor Vehicles Act, 1988 has been preferred by the appellants -claimants for enhancement of compensation awarded by XI Motor Accidents Claims Tribunal, Gwalior in Claim Case No. 103/2013 vide award dated 30/07/2013. By the aforesaid award, an amount of Rs. 5,66,540/ - has been awarded together with simple interest at the rate of 7% per annum from the date of filing of claim petition till date of realization of the amount on account of death of Hari Singh on 09/08/2012 in the accident involving the offending vehicle, MP07GA 2684.

(3.) THE appellants have challenged the amount of compensation awarded by the Tribunal on the ground that the compensation awarded is meager and on the lower side, as the death of Hari Singh in the accident has resulted in precarious financial condition of his family, since he lone was the bread earner of the family.