RAMESHCHANDRA Vs. GURUBACHANSINGH

JUDGEMENT

(1.) THIS appeal filed by the Appellant -claimants, who are the parents of the deceased boy, under Section 110 -D of the Motor Vehicles Act is for enhancement of compensation. The learned Member of the Tribunal on evidence thought it just and proper to award Rs. 8,000/ - by way of compensation plus cost and interest though the Appellants had claimed compensation to the true of Rs. 1,50,000/ -.

(2.) THE facts giving rise to this appeal, which are no longer in dispute and as also found proved on evidence by the learned Member of the Tribunal, may be stated, in brief thus:

(3.) HOWEVER , the learned Member of the Tribunal, after considering the evidence of the Appellants came to the conclusion that considering the facts and circumstances of the case a sum of Rs. 8,000/ - would be the just and reasonable compensation.