OM KANWAR Vs. BHANWAR LAL

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, Parbatsar, vide its judgment and award dtd. 26/3/2010. Learned Tribunal, while adjudicating the appellants' claim under Sec. 166 of the Act, has awarded compensation to the tune of Rs.4,02,000.00 on account of death of injured Shrawan Singh in a road accident, which occurred on 30/8/2007. The accident was caused by a truck, bearing Registration No. RJ-19-GA-4834, which was insured with respondent-Insurer.

(2.) The only contention of learned counsel for the appellants is that compensation awarded by the 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').