BUNDA MAITI & ANR. Vs. SURGEET SINGH & 2 ORS.

JUDGEMENT

(1.) SHRI Vipin Tiwari, learned counsel for the appellants is heard on I.A. No.01/2008, an application for condonation of delay in filling the appeal. On due consideration, I.A. No. 01/2008, is allowed and the delay in filing the appeal is hereby condoned. Shri Vipin Tiwari, learned counsel for the appellants is heard on admission.

(2.) THIS is claimants appeal for enhancement of the compensation awarded by the 11th Additional Motor Accident Claims Tribunal (FTC), Durg (for short the Tribunal'), vide award dated 09.04.2008, passed in Claim Case No. 53/2007.

(3.) A sum of Rs. 23,20,000/ - was claimed as compensation by the unfortunate parents of deceased Syamal Maiti by filing a claim petition under Section 166 of the Motor Vehicles Act. Deceased Sysmal Maiti, according to the claimants, died on account of the injuries sustained by him in the motor accident on 5.06.2006 when he was dashed by the offending vehicle Truck bearing registration No. CG 07 -ZC/3583, resulting in his instantaneous death on the spot itself. The claimants further pleaded that their son deceased Syamal Maiti used to get salary of Rs. 3,000/ - per month from Balaji Enterprises.