RAJESH KUMAR SAH Vs. SHAKIR

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned counsel for the respondents.

(2.) THIS appeal has been preferred against judgment dated 15.03.2011 and Award dated 23.06.2011 passed by Additional District Judge - 3rd cum Motor Accident Claim Tribunal, Samastipur, in connection with Claim Case No. 14/2007/31/2010, awarding a sum of Rs. 1,50,000/ - as compensation against death of Shivani Kumari aged about 10 years daughter of the claimants who was done death on 22nd April 2007 at about 4.30 P.M. due to negligent driving of the driver of a Jeep No. WBA 1515.

(3.) IT is submitted that Claim Tribunal has granted a lump sum amount of compensation of Rs. 1,50,000/ - deducting compensation paid, whereas in view of decision of the Apex Court in case of Sarla Verma and others v. Delhi Transport Corporation and another reported in : 2009 (6) SCC 121; which further stand approved by special Bench of the Apex Court in case of Reshma Kumari and another v. Madan Mohan reported in : 2013 (9) SCC 65.