PANCHU RAM Vs. MANGI LAL

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The claimants-appellants have filed this appeal for enhancement of the amount of compensation against the judgment/award dated 23.10.1997 passed by the Motor Accidents Claims Tribunal, Jaipur, District Jaipur, in Motor Accident Claim Case No. 262 of 1994, whereby the learned Tribunal awarded total compensation of Rs. 1,54,000 in favour of the claimants-appellants in respect of deceased Arjun Lal, aged about 18 years.

(3.) Learned counsel for the claimants-appellants contended that although the deceased was bachelor and was 18 years of age, but the amount of compensation of Rs. 1,54,000 awarded by the Tribunal is a meagre amount and it should be enhanced. He also placed reliance on Municipal Corporation of Greater Bombay v. Laxman Iyer, 2004 ACJ 53 (SC) and Manju Devi v. Musafir Paswan, 2005 ACJ 99 (SC), in support of his contention.