CHANDA RAM Vs. NATHU LAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal on behalf of Claimant appellants i.e., parents of the deceased, has been filed for enhancement of the amount of compensation against the judgment/award dated 7.9.1993 passed by the Motor Accident Claims Tribunal, Jaipur District Jaipur In Motor Accident Claim Case No. 456/1991, whereby the learned Tribunal awarded Rs. 75,400/- as compensation in favour of the claimant appellants in respect of death of their son Gopal, who died in an accident arising out of use of motor vehicle on 8.5.1990.

(3.) Learned Counsel for the claimant appellants contended that the deceased was 25 years of age and the amount of Rs. 75,400/- awarded in the present case is inadequate and the same be enhanced. He cited Shanti Bai and Ors., v. Charan Singh and Ors., 1999(l) TAC Page 22 (SC), wherein the Hon'ble Supreme Court awarded Rs. 1,50,000/- as total compensation, where in the age of victim was 18 years and was earning Rs. 10/- per day.