RENU DEVI Vs. SHRI PANKAJ KUMAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The claimants are dependents of late Ram Shakal Sah, husband of claimant-Renu Devi, who died in a motor vehicle accident on 01.01.2003 caused by a Marshal Jeep bearing Registration No. BR06D/9569.

(3.) The claimants had claimed Rs. 2,50,000.00. However, the learned Tribunal allowed compensation of Rs. 1,17,000.00 with interest @ 6% from the date of filing of the court fee on 16.07.2004.