SAROJ SHARMA Vs. MADAN BABU KUSHWAH

JUDGEMENT

(1.) THIS is a claimants appeal against the judgment and award dated 1.11.1999 passed by the Motor Accident Claims Tribunal, Gwalior in Claim Case No. 45/1997.

(2.) THE claimants-appellants are the wife and sons of the deceased. His age has been determined as 54 years. The Claims Tribunal has awarded Rs. 4,40,000/- (Rs. Four lakhs forty thousand) as compensation with interest at the rate of 12% per annum from the date of application till payment. On the ground that the compensation awarded by the Claims Tribunal is on the lower side, the claimants have filed this appeal.

(3.) WE find the terms of settlement reasonable. We account the same and allow this appeal in part in terms of the joint Memo of parties to bear their respective costs.