GENERAL MANAGER, M.P. STATE ROAD Vs. SODRABAI

JUDGEMENT

(1.) THIS is an appeal against award dated 18.1.1988 passed by Member, Motor Accidents Claims Tribunal, Dewas in Claim Case No. 71-A/83 whereby the learned Claims Tribunal awarded compensation of Rs. 70,000/- with interest at the rate of 6% per annum from the date of application, in favour of claimants-respondents 1 & 2 and against the appellant and respondent No.3.

(2.) FACTS of the case in brief are that deceased Rameshchandra aged about 20 years died in a motor accident on 24.1.1983,at about 4.30 p.m. near Rasulpur bridge, when he was returning from the factory to his home. Respondents 1 and 2, i.e., mother and father of the deceased filed an application for compensation of Rs. 76,300/- for the death of their son Rameshchandra, occurred in the motor accident.

(3.) CLAIMANTS -respondents 1 & 2, on service of notice of appeal filed cross-objection under the provisions of Order 41, Rule 22 C.P.C. praying for enhancement in the amount of compensation.