SAFEDI DEVI AND ORS. Vs. KAJOD AND ORS.

JUDGEMENT

(1.) The claimants -appellants have instituted the instant appeal with a prayer for enhancement of the award dated 21st October, 2011, passed by the Motor Accident Claims Tribunal, Jaipur District, Jaipur, (for short, 'the Tribunal') in claim petition No. 1058/2011 (1408/2007); Smt. Safedi Devi @ Safeli & Ors. v/s. Kajod & Ors. Considering the limited controversy, the matter was taken up for final adjudication, at this stage, with the consent of the counsel for the parties.

(2.) Briefly, the skeletal material facts necessary for appreciation of the controversy raised are that on 4th October, 2007, while Ramjilal Meena (deceased) was going from Jaipur to Isarda on his Motorcycle, while he was hit by a Maruti Alto Car, which was driven in a rash and negligent manner, resulting into severe injuries and as a consequence Ramjilal Meena died on 5th October, 2007.

(3.) On the claim petition instituted by the claimants -appellants, the Tribunal made an award for a sum of Rs. 20,22,088/ - (twenty lac twenty two thousand eighty eight). As against the loss of consortium an amount of Rs. 5,000/ - (five thousand) was allowed and for loss of love, care and guidance to the minor children an amount of Rs. 4,000/ - (four thousand) was allowed. For the loss of love and affection to the surviving parent (mother), a sum of Rs. 2,000/ - and as against funeral expenses an amount of Rs. 2,000/ - was awarded as compensation.