M.P.SINGH, J. - (1.) HEARD the learned Counsel for the appellant. The appellant feels aggrieved by the award of an amount of Rs. 1,50,000/ - as compensation to the claimant on account of the untimely death of the daughter of the claimant -respondent aged about 5 years in an accident involving the offending motor vehicle.
(3.) THE learned Counsel for the appellant submitted that the accident caused due to negligence of the mother of the victim, who left her unconscious at the bus stand. He further submitted that the compensation is highly excessive for the death of minor child, aged about five years.
(4.) THE learned Tribunal has placed reliance upon a case of United India Insurance Co. Ltd. v. Naukhey Lal Singh TAC 2002 (2) 657, where a Division Bench of this Court has held that the amount of compensation of Rs. 1,50,000/ -has been provided under the Schedule -II appended to the Act, even if the claimant has no income. The Schedule appended to the Motor Vehicles Act has since been deleted but the basis for assessment of the compensation are not effected by the deletion of this Schedule.;