KHEL DAS Vs. VIRENDRA SINGH & ORS

JUDGEMENT

(1.) These appeals have been set down for hearing and are being decided by this common order as the facts and law relating to these appeals are common.

(2.) Claimants are parents of the victim children upto to the age of 15 years wherein certain awards have been passed by the concerned Motor Accident Claims Tribunals which have no uniformity. Awards determined by the Tribunal have been challenged on the ground that the judgments delivered by the Supreme Court in death cases arising out of the vehicular accidents have not been followed by the Tribunals for determining the just compensation.

(3.) The Tribunals have awarded compensation in the case of child death upto the age of 5 years Rs. 35,000 to Rs. 75,000 in different claim petitions and in the case of child death in the age group of 5 to 10 years from Rs. 50,000 to Rs. 1,02,000 and in the age group of 10 to 15 years, Rs. 1,00,000 to Rs. 2,00,000.