SHAMSHAD ISAK; KASIM MADAR; MAHEK ISAK; MADAR S/O SAHEBLAL ADABEG; KASIM Vs. DUSHANT S/O VITHALRAO TAMBALKAR; MANAGER LEGAL

JUDGEMENT

(1.) By a common judgment and award dated 31.07.2013 the MACT No.VII Bijapur, partly allowed the claim petitions filed under Section 166 of M.V.Act in MVC Nos.1494/2012, 1497/2012 and 1500/2012. Aggrieved by the quantum of compensation awarded by the tribunal in all the aforesaid claim petitions these appeals are filed.

(2.) I have heard both the learned counsel appearing for the appellants/claimants and the respondent-insurance company. Perused the records.

(3.) MFA No.32842/2013 is against the judgment and award in MVC No.1494/2012, a claim petition arising out of death of one Smt.Madina aged about 40 years. The claimant No.1/Madar S/o Shaheblal Adabeg is the husband and claimant No.2 Kasim S/o Madar Adabeg is the son of deceased Madina. Though it is stated that she was having a bangle business there is no evidence in support of the same. The accident is of the year 2012. Therefore, it is just and proper to take her income @ Rs.6,500/- per month.