TARSILA Vs. SHANTIRANJAN @ SHANTI SIKDAR

JUDGEMENT

(1.) These are the two appeals arising out of the award dated 31/07/2015 passed by the learned Additional Motor Accident Claims Tribunal, Bhanupratappur, District U.B. Kanker in Motor Accident Claim Case No.23/2014.

(2.) Vide the said impugned award, the Tribunal in a death case under Section 166 of the Motor Vehicles Act has awarded the compensation of Rs.23,73,266/- along with interest @ 6% per annum from the date of application.

(3.) Mac No.1256/2015 is an appeal by the claimants seeking enhancement and MAC No.1341/2015 is an appeal by the owner and the driver.