MUNNI BAI Vs. KAPIL DEV YADAV

JUDGEMENT

(1.) THIS is claimant's appeal for enhancement of the compensation awarded by the Additional Motor Accidents Claims Tribunal, Raipur (for short the Tribunal) vide award dated 2nd August, 2000, passed in Claim Case No. 11/1999.

(2.) AS against the compensation of Rs. 5,70,000.00 claimed by the appellants/ claimants, unfortunate widow, minor children and mother of deceased Milan Sahu, by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 23rd July, 1998, the Tribunal awarded a total sum of Rs. 3,67,000.00 as compensation along with interest @ 12% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) SHRI A.K. Athaley, learned Counsel for respondent No.3 the Oriental Insurance Company Limited, on the other hand, supported the award and contended that the compensation of Rs. 3,67,000.00 awarded by the Tribunal is just and proper compensation in the facts and circumstances of the present case.