SUKHDEO PASWAN Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) By this appeal under section 173 (1) of Motor Vehicles Act, 1988, the appellant original claimant challenged the amount of compensation awarded by the First Additional District Judge-cum-Additional Motor Accidents Claims Tribunal, Khagaria in Claim Case No. 27 of 1996, by a judgment recorded on 29.1.2002, whereby, an unfortunate father, appellant-claimant, came to be awarded a grossly inadequate amount of Rs. 52,000 only by way of compensation.

(2.) Upon a joint request of the parties and considering the urgency of the matter, the appeal has been taken up for final hearing today itself.

(3.) The following aspects have remained uncontroverted from the record which may be highlighted at the outset: