NAGINA & ORS Vs. PULTA RAM & ORS

JUDGEMENT

(1.) The appeal is for enhancement of compensation of Rs. 5,41,936/- awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellants for the death of Pramod Kumar, who suffered fatal injuries in a motor vehicular accident which occurred on 10.02.2008.

(2.) At the time of hearing the appeal, only two contentions are raised by the learned counsel for the Appellants:-

(3.) While granting compensation of Rs. 5,41,936/-, the Claims Tribunal granted recovery rights to Respondent no.3 on the ground that Respondent no.1 has violated the terms and conditions of the insurance policy. The said finding has not been challenged by Respondent no.1. Respondent no.1 has not even preferred to contest this appeal in spite of service.