G.M.LODHA,ACTING C.J. - (1.) IN this appeal the Tribunal has allowed compensation of Rs. 10,000/ - to the parents of the deceased, who died by accident at the age of 9 years.
(2.) MR . Mathur has relied upon the following decisions in support of his claim for increase of compensation from Rs. 10,000 to Rs. 50,000/ - Mangaldas Mohanhl Patel and Anr. v. Union of India 1982 ACJ 426, New India Assurance Co. and Anr. v. Ram Dayal and Ors. , Ramloton and Anr. v. Bhagwati Prasad and Ors. (1984) 1 ACC 391, Tehmina Jasawalla v. Mahadeo Sitaram Chadi and Ors. 1983 ACJ 666, Rashid Husain and Anr. v. Union of India 1984 ACJ 635. Mr. Bhargava submits that the claim of the appellants cannot be accepted. He placed reliance upon the following decisions: Nachhan and Anr. v. New India Assurance Co. Ltd. 1985 ACJ 37, Lakshmamma and Ors. v. C. Das and Ors. 1985 ACJ 199, Smt. Shivkor Motasing v. Ramanaresh Munsisingh 1978 ACJ 334, Jupiter Gen. Ins. Co. Ltd. and Ors. v. Balkishan 1985 ACJ 77.
(3.) I have given a thoughtful consideration to the rival contentions of learned Counsel for the parties and have also consideied the principles laid down in the above decisions.;