PADMA Vs. ABDUL RASHEEDLABIC

JUDGEMENT

(1.) These are the three appeals directed against the judgment and award passed by the learned Member, MACT, Shahapur in MVC No.879/2008 and MVC No.516/2008 wherein claim petitions came to be allowed in part and an amount of Rs.7,79,000/- and Rs.1,71,735/- respectively together with interest @ 6% p.a. was ordered. The details of the case as under;

(2.) Mfa Crob No.1033/2011 is filed seeking enhancement of compensation.

(3.) Two proceedings before the Tribunal came to be initiated because of accident dated 25.02.2008 at 11.15 p.m. The accident occurred when one Venkatesh S/o Tirupati was riding motorcycle along with pillion rider Santosh, near Shahapur-Shorapur road at Rakamgera area a lorry bearing MH-04-H-8604 was stationed in a negligent manner without precautions like keeping stone, light indicator or otherwise, because of which the motorcycle dashed against the stationed lorry and motorcycle rider Venkatesh sustained serious injuries and succumbed to injuries and pillion rider Santosh sustained injuries.