MANORMA DEVI Vs. NEW INDIA ASSURANCE COMPANY

JUDGEMENT

(1.) Heard the learned Counsel for the Appellants and the learned Counsel for the Respondent, New India Assurance Company.

(2.) This appeal has been filed by the claimants Appellants for enhancement of the claim against the judgment dated 15.11.2007 passed by Sri Umesh Chandra Mishra, Additional District and Sessions Judge, Fast Track Court No. 5-cum-Motor Vehicle Accident Claim Tribunal, Rohtas at Sasaram, in Motor Vehicle Claim Case No. 25 of 2004.

(3.) It appears that the claimants Appellants filed the aforesaid claim case praying for compensation to the extent of Rs. 16,00,000/- because of death of Birendra Kumar Singh in motor accident. The widow and the children are the Appellants before this Court. Originally the mother Jamuni Devi was also claimant who died.