MANSINGH KUSHWAH Vs. BALVIR SINGH NARWARIA

JUDGEMENT

(1.) -APPEAL has been preferred on behalf of appellants-claimants for enhancement of compensation aggrieved by award dated 19. 9. 2001 passed by the second Motor Accidents Claims Tribunal, gwalior in Claim Case No. 88 of 2000.

(2.) APPELLANTS have lost their son aged two years in the accident on 18. 4. 2000. The Tribunal has awarded compensation of Rs. 52,000, the aforesaid amount has been awarded along with 9 per cent per annum interest from the date of filing of claim petition till realization and in case amount was not paid within one month, it was to carry 12 per cent interest. The appeal has been preferred for enhancement of compensation.

(3.) I have heard the learned counsel for parties and gone through the evidence on record.