HARI PRIYA KAR Vs. JAGJIVAN KUMAR BAIRAGI

JUDGEMENT

(1.) The appellants/claimants have filed this appeal for enhancement of compensation awarded by the Second Additional Motor Accidents Claims Tribunal, Mahasamund in Claim Case No. 13/2002 on 23rd of January, 2003.

(2.) The facts, briefly stated, are as under:-

(3.) Mr. Jitendra Nande, learned Counsel appearing on behalf of the appellants/claimants, argued that the Tribunal erred in law in making lump-sum deduction of Rs. 2,40,000/- even after calculating the compensation as Rs. 7,40,000/-. The deduction was without any basis, therefore, the entire amount of compensation, assessed by the Tribunal, should have been awarded to the appellants.