MOOL CHAND Vs. BHANWAR LAL AND OTHERS

JUDGEMENT

(1.) This appeal has been preferred against the award dated 27th October, 2005 passed by the Motor Accident Claims Tribunal. Jaipur District, Jaipur in claim petition No. 25/2005 (256/2000) whereby a sum of Rs. 82,000/- has been paid as compensation for an account of death of lady aged 65 years in a road accident.

(2.) Heard learned Counsel for the parties and perused the record.

(3.) Learned Counsel for the appellant has submitted that the consortium paid by the Tribunal is on lesser side. The consortium has to be paid to the widower as per structured formula. It is a general trend that the Courts are awarding consortium from Rs. 5,000/- to 15,000/- and in some of the cases even Rs. 20,000/-. There are judgments of this Court on this point. Therefore, the consortium is enhanced from Rs. 5,000/-to Rs. 15,000/-. The appeal is allowed and the award is modified to that extent. Interest awarded by the Tribunal is maintained. Appeal allowed.