- (1.) All these appeals arise out of the awards passed by different Motor Accident Claims Tribunals, wherein claimant-appellants have approached this Court seeking enhancement of the compensation for untimely death of their children in road accidents involving vehicles insured with the respondents-Insurance Companies.
(2.) For the facility of reference, these appeals are divided in following three age groups:- (i) 1st batch of appeals (SBCMA Nos.870/01, 1606/04, 243/06, 934/09 & 4401/09) pertains to those claim cases, wherein age of the children at the time of accidental death was upto 5 years and in which the Tribunals awarded compensation of Rs.75,000/-, Rs.60,000/-, Rs.1,00,000/-, Rs.1,00,000/- & Rs.90,500/-, respectively. (ii) 2nd batch of appeals (SBCMA Nos.2652/06, 766/07, 815/11 & 688/10) pertains to those claim cases wherein age of the children at the time of accidental death was more than 5 years but not more than 10 years and in which the Tribunals awarded compensation of Rs.1,50,000/-, Rs.1,50,000/-, Rs.1,00,000/- and Rs.1,80,000/-, respectively. (iii) 3rd batch of appeals (SBCMA Nos.79/04, 1443/04, 2876/05, 2920/05, 3463/05, 192/08, 1880/08, 841/09, 1157/09, 1261/09, 2302/09, 4254/09, 688/10 & 1990/10), pertains to those death claim cases wherein age of the children at the time of accidental death was more than 10 years but not more than 15 years in which the Tribunals awarded compensation of Rs.54,000/-, Rs.1,35,000/-, Rs.1,66,000/-, Rs.1,75,000/-, Rs.1,50,000/-, Rs.1,80,000/-, Rs.1,50,000/-, Rs.2,27,300/-, Rs.1,50,000/-, Rs.1,72,000/-, Rs.1,50,000/-, Rs.1,80,000/-, Rs.2,15,000/- & Rs.2,00,000/-, respectively.
(3.) I have heard learned counsel for the parties and perused the material available on record.;