RITA DEVI Vs. SUKHDEO YADAV

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellants were claimants before the Motor Accident Claim Tribunal in Motor Vehicle Case No.53 of 2003. They had claimed compensation of Rs.2,50,000.00 for death of Shshi Bhushan Prasad in a motor vehicle accident. Shshi Bhushan Prasad was husband of claimant-Rita Devi and father of two other claimants and son of appellant No.2.

(3.) The learned Tribunal awarded total compensation of Rs.1,87,000.00 alongwith 9% interest from the date of claim application. The claimants are not satisfied with the award on the ground that it is not fair and just in the facts and circumstances of this case. The fairness of award has been challenged even on the ground that some other claimants who are dependants of Chhotan Chaudhary who died in the same accident have got more compensation by another learned Tribunal.