POONAM Vs. SATISH

JUDGEMENT

(1.) The present appeal has been filed by the claimant-appellant challenging the award dtd. 16/2/2016 passed by the Motor Accident Claims Tribunal, Rohtak (hereinafter referred to as the 'Tribunal') whereby the Tribunal has awarded an amount of Rs.1,50,000.00 as compensation for the death of a minor child of 2 1/2 years of age.

(2.) Since the facts, as recorded in the impugned award passed by the Tribunal are not in dispute, the same are not being reproduced herein for the sake of brevity.

(3.) Learned counsel for the appellant would contend that the Tribunal has awarded an amount of Rs.1,50,000.00 as compensation along with interest @ 7.5% per annum from the date of filing of the claim petition till realization on account of death of a minor child of 2 1/2 years of age. Learned counsel for the appellant has relied upon a judgment of the Hon'ble Supreme Court in the case of Kusmi Devi vs. Md. Kasim and Anr. [2023 ACJ 1658] to contend that in the case of death of a 3 years old child in an accident the Hon'ble Supreme Court had awarded a lump sum compensation of Rs.6,00,000.00.