MANORMA DEVI Vs. DEVENDRA KUMAR SINGH

JUDGEMENT

(1.) THE appellant is aggrieved with the Judgment and Decree dated 2.4.2008 passed by 1st Additional District Judge cum Motor Vehicles Accident Claim Tribunal Nalanda at Bihar Sharif, by which compensation to the tune of Rs. 2, 26,500/- has been ordered with interest at the rate of 6% from the date of filing of the claim petition for the death of husband of the appellant no.1.

(2.) THE appellants are aggrieved with a quantum of compensation allowed and the counsel argues that since it was an application under Section 166 of Motor Vehicles, Act and the fault had already been ascribed to the owner who was to be indemnified by the insurance company, the quantum should not have been decided as per the schedule which is provided for instances of accident specified in Section 163-A of the Motor Vehicles, Act. The learned counsel for the respondents feebly argues defending the judgment.