SHIVAJI Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the counsel for respondent and perused the records.

(2.) The Tribunal after examining the entire materials on record, awarded a total compensation of Rs.13,59,000/- due to the death of son of petitioner Nos.1 and 2 and brother of petitioner No.3, respectively, in a motor vehicle accident dated 18.03.2015 at 6.50 a.m., holding that the driver of MSRTC bus bearing registration No.MH-12/C-8700 along with interest @ 9% per annum from the date of petition till the date of realization.

(3.) The Insurance Company satisfied with the award passed by the Tribunal and has not preferred any appeal as such, as per the submission made by the learned counsel for the respondent.