BEENA SHARMA Vs. HEMU

JUDGEMENT

(1.) This is claimants' appeal against the judgment and award dated 30.6.1999 passed by the 9th Motor Accidents Claims Tribunal in Claim Case No. 83 of 1997.

(2.) The matter relates to death of one Ashok Kumar Sharma, a Sub-Inspector of Police aged about 40 years. Claimants are the widow, 3 children and parents of the deceased. They alleged that the deceased was earning Rs. 5,143 per month. They claimed compensation of Rs. 17,50,000. After considering the evidence, Tribunal awarded the compensation of Rs. 4,47,440 with interest at the rate of 12 per cent per annum from the date of petition till date of payment.

(3.) The said judgment is challenged by the claimants on the ground that the compensation is low. The fact that the deceased died in a motor accident involving vehicle bearing No. MP 04-W 0051 which is insured with the respondent No. 3, is not disputed. The only question that arises for consideration is whether the compensation is to be increased.