INDIRA AND ORS. Vs. JASWANT SINGH AND ORS.

JUDGEMENT

(1.) The claimants have challenged the award dated 20.02.2013 passed by the Motor Accident Claims Tribunal (hereinafter referred to as 'The Tribunal') whereby the Tribunal had awarded a sum of Rs. 1,80,000/- as compensation on account of death of Ramanjot Kaur. Brief facts of the case that on 30.03.2012 Ramanjot Kaur (since deceased) had gone to shop situated at the bus stand of village Badal for taking some articles. At about 4.30 P.M. when she was crossing the road, a bus bearing No. PB-31-D-2825 came from Bathinda side and struck against her. Resultantly, Ramanjot Kaur sustained injuries on various parts of the body and died on the spot. The post-mortem examination of the dead body was got done. The matter was reported to the police on the same day. The claimants are parents of the deceased and the age of Ramanjot Kaur was four years at the time of her death as per post-mortem report. 'The Tribunal' awarded a sum of Rs. 1,80,000/- as compensation in the case.

(2.) Learned counsel for the appellants-claimants took the plea that 'The Tribunal' has completely ignored the material facts and only a meager amount has been awarded as compensation although the claimants lost their only child. Appellants prayed that the compensation amount be enhanced accordingly.

(3.) Learned counsel for the respondent-Insurance Company took the plea that the Tribunal has already considered the material facts and particularly the age of the deceased as she was not earning anything rather her age was four years only. The appeal is without any merit and the same be dismissed.