OM PRAKASH VERMA Vs. SONU SINGH

JUDGEMENT

(1.) THIS civil first miscellaneous appeal has been preferred by the appellants for enhancement of compensation awarded by learned Motor Accidents Claims Tribunal, Jammu (hereinafter to be referred as 'the Tribunal') vide impugned award dated 11.2.2006, whereby an award for an amount of Rs. 5,31,000 has been passed in favour of claimants-appellants.

(2.) THE brief facts for the disposal of this appeal are that one Rakesh Kumar Verma (hereinafter referred to as 'the deceased') son of appellant Nos. 1 and 2, brother of the appellant Nos. 3 and 4 and brother-in-law of appellant No. 5 while travelling in Swaraj Mazda vehicle bearing registration No. JK 02-P 3484, which was on its way from Jammu to Srinagar, met with an accident, as a result of which he died. THE appellants preferred a claim petition before the learned Tribunal seeking compensation to the tune of Rs. 50,00,000 along with interest at the rate of 12 per cent per annum. Learned Tribunal after hearing the parties passed an award amounting to Rs. 5,31,000 vide order dated 11.2.2006 in favour of the claimants. It is this award which is being challenged in the present appeal.

(3.) I have heard learned counsel for the parties and perused the record.