- (1.) HEARD the learned Counsel for the parties.
(2.) THIS appeal by the claimant appellant has been filed for enhancement of the compensation awarded by the Tribunal in M.V. Claim Case No. 05 of 87/08 of 2003. The fact of the case is that on 20.10.1984, the deceased was going to his house from a grocery shop and as soon as he came to the road, a truck bearing Registration No. BRY 2928 coming in a very high speed dashed the deceased as a result of which he died. The appellant claimed Rs. 1.20 lakhs as compensation. The Tribunal has taken a very erroneous view that the liability of the insurance company is to the extent of rupees fifty thousand only and therefore awarded the said amount as compensation.
(3.) ACCORDING to the learned Counsel for the appellant, the appellant is entitled to get compensation of Rs. 1.20 lakh as claimed in the claim application and the insurance company is liable to pay the entire amount.;