MADAN MOHAN GUPTA Vs. RANNI

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant.

(2.) THE appellant, who is the owner of the offending motor vehicle, a truck, feels aggrieved by the award of the Motor Vehicles Accident Claims Tribunal, Chitrakoot, dated 12.11.2002, in M.A.C. No. 118/70-1997, determining an amount of Rs. 1,75,000/- (Rs. one lakh and seventy-five thousand) to be the just compensation to which the dependent of the deceased, the claimant, was found entitled to on account of the death of the sole bread-winner in an accident involving the offending motor vehicle.

(3.) NO justifiable ground has been made out requiring any interference in the evaluation of the evidence done by the Tribunal. Taking into consideration the totality of the circumstances, this appeal is clearly devoid of merit and is hereby dismissed in limine.