SUCHETA MISHRA Vs. DIVISIONAL MANAGER, NATIONAL INSURANCE

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are before this Court seeking enhancement of the compensation, as also, by assailing the finding that 50% negligence is to be attributed to the deceased as the same is not justified.

(3.) The Motor Accidents Claims Tribunal (For short'MACT') while considering the claim of the appellants herein, through its Award dtd. 30/6/2015 had awarded the compensation of Rs.4,33,500.00 with interest at 6% per annum. The High Court through its judgment dtd. 15/9/2017 has confirmed the same. It is in that light, the appellants are before this Court.