BHARATI Vs. SULTAN SINGH APARSINGH

JUDGEMENT

(1.) Being aggrieved by the impugned judgment and award dated 16.08.2004 passed by the Member, Motor Accident Claims Tribunal, Ahmednagar in Motor Accident Claims Petition No.822/2000, the appellants (original claimants) have preferred this appeal seeking enhancement of compensation.

(2.) For the sake of brevity and convenience, the parties to appeal are referred as they are referred and described in the impugned judgment.

(3.) Heard learned counsel for the appellants and learned counsel representing respondent no.2. Perused the record and proceedings.