NEELAWATI Vs. GOWARDHAN

JUDGEMENT

(1.) The appellants, who are the original claimants, have challenged the judgment and award dtd. 30/03/2002 passed by the learned Ex-Offcio Member of M.A.C.T., Latur ( hereinafter referred to as 'the learned Tribunal' ) in M.A.C.P. NO. 351 of 1998 on the ground that the learned Tribunal has not properly assessed the amount of compensation, it needs to be enhanced.

(2.) The background facts are as under :

(3.) It is not in dispute that the offence in respect of the accident was registered against respondent No.1-owner-cum-driver of the offending car and at the time of accident the said car was insured with respondent No.2 - insurance company.