PARKASH Vs. SHIV CHARAN

JUDGEMENT

(1.) The present appeal has been filed by the appellants-claimants, thereby, seeking enhancement of the compensation, so awarded by learned Motor Accident Claims Tribunal, on account of death of their son Vikram, aged 9 years, in a motor vehicular accident, which took place on 17/8/2000. On appraisal of the evidence brought on record, learned Tribunal had granted compensation, to the extent of Rs.70,000.00 along with interest @9% per annum.

(2.) Being dissatisfied with the awarded amount, the appellants- claimants have filed the present appeal for seeking enhancement of the compensation, vis-a-vis death of their son Vikram, in the accident in question.

(3.) So far as the fact of accident and manner of its taking place, as well as liability fastened upon the driver, owner and insurer of the offending vehicle, to be joint and several are concerned, it is pertinent to mention that no appeal has been filed by the persons, so made liable to challenge the Award and thus, findings so recorded by learned Tribunal have attained finality.