RSRTC, HINDON CITY Vs. RAJARAM SHARMA & ORS

JUDGEMENT

(1.) Heard learned Counsel for the appellant.

(2.) The appellant has preferred this appeal being aggrieved with the impugned award dated 19.7.2008 passed by Motor Accident Claims Tribunal, Karauli, whereby the learned Tribunal awarded total compensation of Rs. 1,50,000 in favour of the claimant-respondents for death of their son Anajal Sharma who died in motor accident that took place on 26.11.2005.

(3.) The submission of the learned Counsel for the appellant is that although in the claim petition, the age of deceased was mentioned as 7 years but as per finding of the learned Tribunal, he was only 4 years 11 months and 6 days. Therefore, looking to the age of the the similar cases of deceased children below 5 years of age, has awarded a sum of Rs. 1,00,000 only as compensation. He, therefore, contended that the impugned award is liable to be modified by reducing the amount of compensation to that extent. No other submission has been made on behalf of the appellant.