SMT SUREKHA Vs. VAIJINATH S/O. VENKATRAO KARNURE

JUDGEMENT

(1.) Being aggrieved by the judgment and award dated 9.3.2007 passed by the Motor Accident Claims Tribunal, Latur, in Motor Accident Claim Petition No.9/2004, the appellants - claimants have preferred this appeal seeking enhancement of compensation.

(2.) Heard learned counsel appearing for the appellants and respondents. Perused the record and proceedings.

(3.) Before adverting to deal with the submissions, it is useful to refer few facts leading to fling of the claim petition by the claimants. For the sake of brevity and convenience, the parties are referred as they are referred in the judgment of the Tribunal.