- (1.) THIS appeal has been filed by the claimants -appellants, who are the parents of the deceased, for the enhancement of compensation awarded by the Motor Accident Claims Tribunal, Hazaribagh in Claim Case No. 17 of 2007.
(2.) ADMITTEDLY , the dispute is with regard to quantum of compensation. Undisputedly, the deceased was aged about 18 -19 years and died in motor vehicle accident and the offending vehicle was insured with United India Insurance Company Ltd. Evidence was led by the claimants that the deceased used to work as labourer and was earning a sum of Rs. 4,500/ - per month. The Tribunal after considering the evidence came to the finding that the earning of the deceased has not been proved. Accordingly, the Tribunal took into consideration notional income of the deceased and a sum of Rs. 1,12,000/was awarded. So far as the findings recorded by the Tribunal with regard to non -earning of the deceased are concerned, it needs no interference by this Court as the same is not perverse in law. However, in view of the fact that the deceased was young man aged about 18 -19 years and his parents are also aged about 50 -55 years, at least a sum of Rs. 2,00,000/ - ought to be awarded by way of compensation for the death of the deceased. In our considered opinion, a sum of Rs. 2,00,000/ - by way of compensation will meet the ends of justice.
(3.) FOR the reasons aforesaid, this appeal is allowed and the amount of compensation is enhanced to Rs. 2,00,000/ - from Rs. 1,12,000/ -. The enhanced amount will carry interest as awarded by the Tribunal.;