KESAR DEVI Vs. RANJIT SINGH

JUDGEMENT

(1.) Appellant-claimants have preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short, 'Act') with a prayer for enhancement of compensation quantified and awarded by Motor Accident Claims Tribunal, Rajsamand vide its judgment and award dtd. 31/3/2017. Learned Tribunal, while adjudicating the appellants' claim under Sec. 166 and 140 of the Act, has awarded compensation to the tune of Rs.14,68,672.00 with interest @9% per annum from the date of filing of the claim petition on account of death of Chagan Singh in a road accident, which occurred on 2/2/2016. The accident was caused by tempo TATA Magic bearing Registration No. RJ-30-TA-0466, which was insured with respondent-Insurer.

(2.) The only contention of learned counsel for the appellants is that compensation awarded by learned Tribunal is grossly inadequate and even not satisfying the requirements of just and fair compensation within the meaning of Sec. 168 of the Act.

(3.) Learned counsel appearing for respondent-Insurance Company submits that the Insurer is prepared to settle the matter perpetually by enhancing the amount of compensation commensurating with the guidelines issued by Rajasthan State Legal Services Authority (for short, 'Authority').