SHARFUDDIN AND ORS Vs. BHAGIRATH RAM AND ORS

JUDGEMENT

(1.) The claimants appellants have filed this appeal for the enhancement of quantum of compensation.

(2.) Heard learned counsel for the appellants and perused the impugned award dated 16th November, 2011, whereby the Motor Accident Claims Tribunal, Shahpura, District Jaipur, decreed an amount of Rs. 4,57,000/- in favour of the claimants-appellants and against the respondents.

(3.) Having heard the learned counsel for the appellants and carefully perused the impugned award, it is noticed that the learned Tribunal having taken into consideration all the facts and circumstances of the case as also the entire evidence on record awarded Rs. 4,32,000 for the loss of dependency; Rs. 5,000/- for funeral expenses; Rs. 10,000/- for consortium to the widow; and Rs. 10,000 for loss of love and affection to his wife; and thus, rationally computed Rs. 4,57,000/- to be the quantum of compensation. The impugned award is well merited based on cogent finding, with which I fully concur and I do not find any ground to interfere with the impugned award.