MANJU DEVI Vs. UNITED INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The present Miscellaneous Appeal under Sec. 173 of the Motor Vehicles Act has been preferred by the Appellants, who were Claimants before the Motor Vehicles Accident Claim Tribunal, against the judgment/Award dtd. 18/1/2016 passed by learned District Judge-cum-Motor Vehicles Accident Claim Tribunal, Rohtas at Sasaram, in M.V. Claim Case No. 96 of 2013 whereby learned Tribunal has awarded total compensation of Rs.05,01,500.00 along with interest @ 9 % per annum from the date of filing of the Claim Case till its payment. The compensation has been directed to be paid by the insurance company/Respondent No.1 herein to the Claimants/Appellants herein. The share of the minor Claimants - Claimant Nos. 2, 3 and 4/Appellant Nos. 2, 3 and 4 herein have been directed to be deposited in a nationalized Bank under the Fixed Term Deposit Scheme, payable to them on their attaining majority.

(2.) The Claim Case was filed by the Appellants before the Motor Accident Claims Tribunal, on account of death of one Baliram Singh @ Purnawashi Singh in a Motor Accident. The Appellant No. 1, Manju Devi/ Claimant No. 1 is widow of the deceased Baliram Singh @ Purnawashi Singh, whereas Appellant Nos. 2, 3 and 4/Claimant Nos. 2, 3 and 4 are daughters and son of the deceased.

(3.) Being dissatisfied with the quantum of the compensation, the Claimants have filed the present Appeal seeking higher compensation than what has been granted by learned Motor Accident Claims Tribunal, Rohtas at Sasaram.