SONAL AGRAWAL Vs. NAMITA SOMANI

JUDGEMENT

(1.) Claimants-appellants have filed this miscellaneous appeal for enhancement of amount of compensation awarded by Motor Accidents Claims Tribunal, No.2, Jaipur Metro, Jaipur in MACT case No.736/2015.

(2.) The Insurance Company does not dispute the liability to pay the compensation. The learned Tribunal framed issue No.4 with regard to quantum of compensation and awarded compensation to the tune of Rs.43,18,384.00 along with an interest @ 7.5%.

(3.) On perusal of the record, it reveals that deceased Amit Agarwal was aged 31 years, at the time of alleged incident and the claimants are wife, two minor children and parents.