MADHU Vs. ASHOK KUMAR

JUDGEMENT

(1.) These four place on 1.10.1989 between Matador reg- appeals arise out of accident which took istration No. GUH 9071 and truck No. RJS 5484 at Sanawada, Distt. Sirohi in the State of Rajasthan and in the said accident, one Bhalla Ram and another person Ismile who were travelling in the said Matador died and another person Mohan Lal got injured.

(2.) S.B.C.M.A. No. 88 of 1995 has been filed by the claimants-legal representatives of the deceased Bhalla Ram seeking en- hancement of compensation awarded by the Tribunal vide award dated 22.3.1994 to the extent of Rs. 2,26,000 with interest at the rate of 12 per cent per annum. It is stated at the Bar that in pursuance of the said award, the entire compensation of Rs. 2,26,000 with interest stands paid by insurance company to the said claimants.

(3.) The learned counsel for the claimants Mr. Rajesh Panwar sought to raise certain pleas about the enhancement of the said compensation, but it is found that learned Tribunal has discussed the entire evidence and since deceased Bhalla Ram was a government servant, a peon, class IV em- ployee in government school, his salary as per the government record was taken into account and the Tribunal considering all the facts and circumstances appears to have awarded sufficient compensation for the said death. This court is of the opinion that no further enhancement is required to be made in the said compensation and, therefore, this S.B.C.M.A. No. 88 of 1995 is found to be devoid of merit and the same is accordingly dismissed.