SHASHI CHOUDHARY Vs. RELIANCE INDIA LTD

JUDGEMENT

(1.) THIS appeal under section 173 of Motor Vehicles Act is directed against the award dated 19. 8. 2004 passed by the Motor Accidents Claims Tribunal, hoshangabad in Claim Case No. 13 of 2002.

(2.) CLAIMANTS' case in short is this that deceased J. K. Choudhary was working as principal of the Government Makhan Lal chaturvedi Mahavidyalaya, Babai and his salary was Rs. 24,321 per month. That on 31. 12. 2001 at about 5. 20 p. m. when the deceased was waiting for bus on the side of road, respondent No. 2 while driving rashly and negligently jeep No. MP 09-S 7360 dashed the deceased J. K. Choudhary. As a result of said accident, the deceased suffered various grievous injuries and was taken to Government Hospital, Hoshangabad where he died. The aforesaid offending jeep was owned by respondent No. 1 and at the time of accident was insured with respondent No. 3. The Tribunal awarded a sum of Rs. 5,51,000 with 9 per cent interest per annum towards compensation to the claimants for the death of J. K. Choudhary.

(3.) ACCORDING to claimants, the compensation awarded is on the lower side and hence needs to be enhanced. Claimants have filed this appeal for enhancement of the award passed by the Claims Tribunal. No other issue being under challenge, we are required only to address with regard to the facet of enhancement on compensation.