SANGITA SUDHAKAR TURKE Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) The Appellants herein have challenged the judgment dated 20/01/2018 in M.A.C.P. No. 64 of 2014. Being aggrieved by the quantum of compensation awarded by the Claims Tribunal the Appellants who are the Claimants in the M.A.C.P. No.64 of 2014 have filed appeal under section 173 of the Motor Vehicle Act, 1988 (for short 'the M.V. Act').

(2.) The Appellants shall be hereinafter referred to as the Claimants and the Respondent shall be referred to as 'Insurance Company'.

(3.) Heard learned Counsel for the Appellants-Claimants and learned Counsel for the Respondent-Insurance Company. ADMIT.