RUHI KHAN Vs. RAPARTHIBOGI RAJU

JUDGEMENT

(1.) Leave granted.

(2.) In the present appeal, assailing the adequacy of the compensation as awarded by the High Court,High Court of Orissa and the Tribunal,Motor Accident Claims Tribunal, Cuttack the claimants who are the wife and children of the deceased, have approached this Court further seeking enhancement of compensation.

(3.) In the facts of the case, the deceased Asghar Ali Khan, aged 38 years, died in a road accident which took place on 30/9/2018 while he was traveling as an occupant of a car bearing registration No. OD-02-U-3700 which met with an accident with vehicle, that is, TATA (Truck) bearing Registration No. AP-16-TX-4519.