SHWETA Vs. ASHISH

JUDGEMENT

(1.) In the above two appeals, both the claimants and the Insurer are in appeal against the Judgment and award dtd. 4/3/2020 in MVC No.1461/2018 on the file of the Motor Accident Claims Tribunal, Shiggaon (for short, 'Tribunal').

(2.) The Insurer is in appeal questioning the quantum and praying for reduction of the compensation, whereas, the claimants are in appeal not being satisfied with the quantum of compensation and prays for enhancement of compensation.

(3.) The claimants are wife, children and mother of the deceased i.e. Maruti Bhajantri. The accident that occurred on 15/5/2018 between the motorcycle bearing Chassis No.MBLHA11AZH4M1587 and Engine No.HA11EKH4M1429 and a lorry bearing registration No.KA-63/0295 and resultant death of Maruti Bhajantri, the husband of the first claimant is not in dispute in this appeal. The claimant stated that the deceased was earning Rs.20,000.00 per month, by coolie work and that the deceased was aged 25 years as on the date of death.