SHAKUNTALA DEVI Vs. RAVENDRA SINGH

JUDGEMENT

(1.) This First Appeal From Order has been preferred from the judgment and award of Mr. Narendra Singh, Presiding Officer, Motor Accident Claims Tribunal, Chitrakoot dtd. 20/3/2021.

(2.) By the impugned award, the learned Judge has granted a monitory compensation of Rs.50,000.00 in all to the appellants, who are dependants of the deceased, Ram Murat. The deceased Ram Murat was a victim of a motor accident. This Appeal has been preferred by the dependants of Ram Murat seeking enhancement of the compensation awarded by the Tribunal.

(3.) Heard Mr. Pramod Kumar Srivastava, learned counsel for the appellant and Mr. Pawan Kumar Singh, learned counsel appearing for the respondent-Insurance Company.