SHREEPATI AND ORS. Vs. MAHESH AND ORS.

JUDGEMENT

(1.) THE present appeal is filed by the legal representatives of a deceased victim of a road accident seeking enhancement of compensation awarded by the Motor Accidents Claims Tribunal (MACT), Bijapur.

(2.) THE facts are as follows:

(3.) ON the other hand, the learned counsel for the respondent - insurer seeks to justify the award.