AMAR SINGH Vs. PRAKASH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 30.07.2014 passed by learned Motor Accidents Claims Tribunal, Hisar (hereinafter called the Tribunal), vide which appellant-claimant Amar Singh has been awarded a sum of Rs.2,60,000/- as compensation on account of death of four buffaloes and injury to one buffalo belonging to appellant Amar Singh in the motor vehicle accident which took place on 21.10.2013.

(2.) The present appeal has been preferred by the appellantclaimant for enhancement of the amount of compensation.

(3.) Learned counsel for the appellant contended that the learned Tribunal has granted inadequate compensation on account of death of four buffaloes in the accident. He contended that the buffalo were of Murrah breed. The value of the buffaloes was Rs.2,00,000/- each. So, the total amount of compensation awarded by the learned Tribunal i.e. Rs.2,60,000/- for all the four buffaloes is highly inadequate.