NIRMAL KUMAR AND ORS. Vs. MUNNA AND ORS.

JUDGEMENT

(1.) THE claimant -Appellants have filed this appeal under Section 110 -D of the Motor Vehicles Act for enhancement of compensation against an award dated 30th October, 1982 given by the Additional Motor Accidents Claims Tribunal, Indore in Motor Vehicles Accidents Case No. 199 of 1980, whereby he has awarded a compensation of Rs. 6,800/ - with corresponding costs and interest at the rate of 6 per cent per annum from the date of the application i.e. 21.10.80 till realisation, though the claimants had put up a claim of Rs. 2,55,000/ - .

(2.) THE learned Member of the Tribunal has directed that out of the aforesaid amount, a sum of Rs. 1,000/ - and cost of the petition be paid to Appellant No. 1, Nirmal Kumar, the husband of the deceased and the remaining amount be paid to Appellant Nos. 2, 3 and 4 equally and they being minors the same be deposited in a scheduled bank for the period till they attain majority.

(3.) THE facts giving rise to this appeal, may be stated, in brief, thus: