NANKURAM Vs. IQBAL KAUR

JUDGEMENT

(1.) THE claimants-appellants, who are the parents of the deceased Mahesh, have filed this appeal Under Section 110-D of the Motor Vehicles Act for enhancement of compensation against an award dated 10th July, 1981 passed by the Member, First Additional Motor Accidents Claims Tribunal, Indore, in Claim case No. 14 of 78, whereby compensation has been awarded for Rs. 30,000/- plus cost and interest though the claimants had put up a claim for Rs. 80,000/-.

(2.) THE facts, giving rise to this appeal as detailed out in the award and about which there is not much dispute, may be stated, in brief, thus: The appellants are the parents of the deceased Mahesh, aged about 26 years, who died as a result of the accident which occurred on 12th November, 1977. Respondent No. 1 Smt. Iqbal Kaur is the owner of truck number MPM-3339 of which on the relevant day of the accident respondent No. 2 Mahendra Singh was the driver. The said truck was insured with respondent No. 3, the United India Fire and General Insurance Co. Ltd.

(3.) ACCORDING to the appellants the deceased was a healthy young man aged about 25 years had passed his High School examination and was looking after the agricultural fields of the appellants measuring 20 big has and was earning about Rs. 12,000/- per year. The appellants, therefore, put up a claim of Rs. 80,000/- as compensation.