MONA BAGHEL Vs. SAJJAN SINGH YADAV

JUDGEMENT

(1.) Leave granted.

(2.) The Appellants are before this Court assailing the Judgment dtd. 20/2/2018, passed by the High Court of Madhya Pradesh in Misc. Appeal No. 938/2010. The said appeal before the High Court was filed by the claimants in Motor Vehicles Claim Case No. 176/2009 seeking enhancement of the compensation as against the amount awarded by the Motor Accidents Claims Tribunal (MACT 'for short'). The Tribunal, on assessing the evidence available before it, had awarded a sum of Rs.4,99,000.00 (Rupees Four Lacs Ninety Nine Thousand) with 6% interest on the said amount.

(3.) In the appeal filed by the claimants, the High Court, having considered the matter in detail has concluded as here under: