ARCHANA Vs. KALYAN SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The Appellants are before this Court assailing the Judgment dtd. 15/2/2018 passed by the High Court of Madhya Pradesh in M.A. No. 535 of 2015. Through the said Judgment, the High Court while, taking into consideration the claim for enhancement of compensation as against the amount awarded by the Motor Accidents Claims Tribunal (for short 'MACT'), by the award dtd. 9/12/2014, enhanced the amount to Rs.8,98,596.00 (Rupees Eight Lakhs Ninety Eight Thousand Five Humdred Ninety Six). The amount towards the loss of the dependency was awarded at Rs.6,72,000.00 (Rupees Six Lakhs Seventy Two Thousand) by the High Court. In that light, the claimants, contending to be aggrieved are before this Court in this appeal.

(3.) Heard the learned counsel for the parties and perused the appeal papers.