SUJAN PAL SINGH Vs. CHANDAN SINGH PATEL

JUDGEMENT

(1.) Feeling aggrieved by the quantum of compensation fixed by the Motor Accidents Claims Tribunal, Gwalior (hereinafter referred to as the Tribunal) under the impugned award, the parents/claimants have now come up in appeal seeking enhancement of the compensation and modification of the award in question accordingly.

(2.) I have heard the learned counsel for the appellants as well as the learned counsel representing the contesting respondent, and have carefully perused the record.

(3.) The facts in brief shorn of details, and necessary for the disposal of this appeal, lie in a narrow compass. An application under Section 110-A (or S. 166) of the Motor Vehicles Act, 1988 (hereinafter referred to as the Act) was filed by the appellants praying for compensation of an amount of Rs. 4,50,000/-, on account of the death of their minor son, Monu aged about 10 years who had died as a result of the accident involving the offending vehicle, a tractor with trolley with registration No. M.B.H. 6832, in the evening of 10-5-1988.