- (1.) HEARD the learned counsels appearing on behalf of the parties and with their consent this appeal is disposed of at the admission stage.
(2.) THE appellant, who is the claimant has challenged the judgment and award dated 21.9.2001 passed by the Motor Vehicles Accident Claims Tribunal, Ranchi, in Compensation Case No. 18/90 whereby the Tribunal has awarded a sum of Rs. 2,04,472/ - as compensation for the death of her husband in a Motor Vehicle Accident. The husband of the appellant Dr. Samuel Minz on the relevant date of accident was going from Khunti to Ranchi to attend a Training Camp of University Immunization Programme. His motorcycle was hit by a tanker bearing Registration No. BPL 9036. The tanker was insured with the respondent -New India Insurance Company. The Tribunal awarded the aforesaid amount by way of compensation.
(3.) THE appellant has come for enhancement of the compensation on the ground, inter alia, that the deceased was a MBBS Doctor posted at Murhu Block, Primary Health Centre and he was aged about 48 years. He died leaving behind his widow and a child, The deceased was getting a salary of Rs. 3,792/ -.;