RISA Vs. MANAGER, UNITED INDIA INSURANCE CO.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant, who is the widow of the deceased in a motor accident, has filed the present appeal challenging the order dtd. 25/7/2024 passed by the High Court of Judicature at Bombay, Aurangabad Bench in Civil Revision Application No.107 of 2024 by which the order dtd. 27/6/2024 passed by the Taxing Officer has been upheld.

(3.) Briefly, the facts of the case are that the husband of the appellant, namely, Umesh Yadav died in a road accident on 5/11/2015. Claim Petition was filed before the Motor Accident Claims Tribunal, Sangamner, District Ahmednagar,For short, "the Tribunal" by the claimants seeking compensation of Rs.50,00,000.00 (Rupees fifty lakh only). The Tribunal vide order dtd. 27/6/2024 awarded a sum of Rs.13,80,200.00 (Rupees thirteen lakh eighty thousand two hundred only).