SARAL SRIVASTAVA,J. - (1.) Heard counsel for the appellants and counsel for the respondent.
(2.) The present First Appeal From Order has been preferred by claimants-appellants challenging the award dated 18.04.2009 passed by Motor Accident Claim Tribunal/Additional District Judge, Court No. 4, Meerut, in Motor Accident Claim Petition No. 560 of 2008, Smt. Roshani Devi and others v. Sri P.S. Malhotra . The claimants-appellants has prayed for enhancement of the award.
(3.) The claim petition was instituted by appellant nos. 1 to 5 for the death of one Mahendra Kumar in an accident on 30.04.2008. The claimants-appellants stated in the claim petition that Mahendra Kumar, deceased, was 52 years on the date of accident. The claimants-appellants stated that the deceased was employee of C.D.A. Pension and was getting Rs. 9,283/- per month and after sixth pay commission his salary would have been Rs. 15,000/- per month. The claimants-appellants has claimed compensation of Rs. 22,20,000/- with 18 per cent interest.;