PRABHAWATI DEVI Vs. SANJEEV KUMAR JHA

JUDGEMENT

(1.) The present appeal has been preferred by the Appellants under Sec. 173 of the Motor Vehicles Act for enhancement of compensation amount awarded by the Court of learned Presiding Officer, Motor Accident Claims Tribunal, South East District/Saket Courts, New Delhi in Suit No. 327/2010 vide its Award dtd. 20/9/2012.

(2.) The learned Tribunal vide its impugned Award dtd. 20/9/2012 held Respondent No. 3 herein/Insurance Company of the car liable to pay compensation to the Appellants. The relief granted by the learned Tribunal is as under: -

(3.) Brief facts of the case as noted by the learned Motor Accident Claims Tribunal are as under: -