MANGI DEVI Vs. RAJENDRA KUMAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THESE appeals have been preferred on behalf of appellants-dependents of deceased Bodu Ram(claim case no.983/1999) and Ramlal (claim case no.984/1999) for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Jaipur city, Jaipur vide judgment dated 8.8.2000 whereby a sum of Rs.4,16,000/- and Rs.5,32,000/- respectively was awarded by way of compensation for the death of deceased caused in the accident.

(3.) ACCORDINGLY, appeal of the injured-appellant is partly allowed and the Award passed by the learned Tribunal is modified to the extent that the injured-appellant shall get a sum of Rs.24,000/- by way of additional enhanced compensation. It is further ordered that in case, no interest has been paid on the amount awarded, interest @6% shall be payable from the date of claim petition. The rest of the terms of award shall remain unchanged. Record be sent forthwith. CMA No.1969/2000 (Claim case no.983/99)