ABDUL RAHIM Vs. BALURAM

JUDGEMENT

(1.) THIS appeal by the claimants is against the award dated 29-7-80 given by the Motor Accidents Claims Tribunal, Mandleshwar in Claim Case No. 61/78.

(2.) IN the accident which occurred on 8-6-78 at about 8 a.m., Jinat then aged about 11 years, who was the daughter of the appellants, was knocked down by the passenger bus bearing registration No. M.P F. 2202. This passenger bus was then owned by respondent No 1. Respondent No. 2 Prakash was then driving the bus The bus was insured with respondent No. 3. It was alleged that the said Jinat was knocked down as a result of the rash and negligent driving of the bus by the driver. Jinat had died on the spot.

(3.) THE grievance of the learned Counsel for the appellants was that the compensation amount, as has been awarded by the Tribunal, is much low and deserves to be enhanced. The other grievance made was that the rate of interest should have been higher than 4%.