- (1.) Present appeal has been filed by the appellant-claimants for the enhancement of the compensation under Section 173 of Motor Vehicle Act, 1988, against the judgment and order dated 20.03.2001, passed by the Motor Accident Claim Tribunal, Unnao, in Claim Petition No.203 of 1996 (Jagmohan vs. Vijay Shanker Tiwari), where a total compensation of Rs. 50,000/- was awarded against the insurance company along with 9% interest.
(2.) The brief facts of the case are that in the night of 02.04.1995, at about 4.00 A.M., Smt. Kunwara wife of Sri Maiku Lal was travelling in a Bus No. USZ 1192. When the Bus reached Kunda Railway Station, it got over turned due to speed breaker, which resulted injuries to the passengers and the death of deceased Smt. Kunwara. The claimant-appellants have filed the claim petition, where the Tribunal by its impugned order has awarded a total compensation of Rs.50,000/-. Not being satisfied, the claimants-appellants have filed the present appeal.
(3.) With this background, Sri Rajeev Kumar Sinha, learned counsel for the appellants-claimants submits that the Bus was going to Vindhyachal along with 45 to 50 passengers. When it reached near Kunda Railway Station, it got over turned due to speed breaker. He submits that against the Insurance-company, the compensation of Rs.50,000/-, which includes Rs.5,000/-, funeral expenses etc., is meager one. Lastly, he made a request that a suitable compensation may kindly be awarded.;