UMAN SING GURUNG Vs. SEVA RAM DUTTA

JUDGEMENT

(1.) THIS is claimants' appeal against the judgment and award dated 21.11,1983 passed by the learned Motor Accidents Claims Tribunal (Kamrup), Gauhati.

(2.) THE claimants who are the parents had Claimed compensation for the death of their seven years old son, the only child, in an accident on 7.11.1977 caused by a motor bus belonging to the respondent No. 1 and at the time driven by respondent No. 2, which was insured with the respondent No. 3. The claimants had expected their deceased son who was bright in studies to do well in life and accordingly the Claim was made for Rs. 1,00,000/-.

(3.) AGGRIEVED , the claimants have come in appeal and Mr. D.K. Battacharjee, learned Counsel appearing on their behalf, has contended that the deceased was the only son of the claimants, was a good student, also good in sports and considering that the claimants father was a Junior Commissioned Officer in the Indian Army, it was expected that the deceased would have done well in life and hence compensation determined at Rs. 20,000/- was much too inadequate. The learned Counsel for the claimants has contended that at least Rs. 1,00,000/- should be allowed.