Palok Basu, J. - (1.) Navin Chandra Pandey claimant has filed this appeal against the judgment and order of the Motor Accidents Claims Tribunal, Kanpur dated 19.10.83 whereby the Tribunal allowed Rs. 22,000 as compensation for the accident which took place on 28.10.1979, at about 11.45 a.m. in which Adesh Kumari alias Kunti Devi aged about 22 years, claimant's wife and his daughter Rinki aged, about two months lost their lives. The Tribunal has, however, granted a sum of Rs. 10,000 further, which was to be indemnified by the insurance company, namely, the New India Assurance Co. Ltd. with which the vehicle in question, i.e., a bus bearing registration No. UPV 4229 was insured.
(2.) In short, the appellant says that he is entitled to much higher amount of compensation than what has been awarded by the Tribunal.
(3.) Mr. S.D.N. Singh, learned counsel for the appellant has been heard at substantial length and Mr. Rajeev Chaddha appearing for the insurance company has also been heard at substantial length. The entire record has been placed by the learned counsel for the parties.;