SUKHNANDAN Vs. SOUTH EASTERN COALFIELDS LTD

JUDGEMENT

(1.) This is an appeal for. enhancement of compensation awarded by the Second Additional Motor Accidents Claims Tribunal, Bilaspur in Claim Case No. 34 of 1986.

(2.) The claimant is the husband of Gondibai. She died on 6.11.79 in an accident with truck No. MHG 5764 belonging to respondent No. 1. This truck was insured with respondent No. 3 and was being driven by respondent No. 2 at the time of the accident.

(3.) The Claims Tribunal awarded a sum of Rs. 16,000 for mental agony and loss of consortium on account of the death of his wife and Rs. 2,000 as funeral expenses, total Rs. 18,000 against a claim of Rs. 4,50,000.