NATIONAL INSURANCE COMPANY Vs. PHOOLBHARAN DEVI

JUDGEMENT

(1.) HEARD the parties and with their consent this appeal is disposed of at the stage of hearing under Order 41 Rule 11 of the Code of Civil Procedure.

(2.) A Child aged about 4 1/2 years died in a motor accident on 17.6.1992. The mother and father of the deceased filed Claim Case No. 21 of 1992 under the provisions of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act').

(3.) BY the impugned judgment and award dated 12.3.1997 the Tribunal has assessed a sum of Rs. 1,64,500/ - along with 12% interest as compensation payable to them.