NATIONAL INSURANCE COMPANY LIMITED Vs. ASHOK RAJARAM BAMBULKAR

JUDGEMENT

(1.) This appeal and cross objection are directed against the judgment and award dated 02/12/2014 passed by the learned Member, MACT, Mumbai in MACP No. 1036 of 2013 whereby the application preferred by respondent Nos. 1 and 2/ original claimants for compensation under sec. 166 of the Motor Vehicles Act, 1988 (MV Act, 1988) in respect of death of their son Milind Ashok Bambulkar (the deceased) in the vehicular accident, came to be partly allowed by awarding a compensation of Rs. 8,87,000.00 along with interest at the rate of 7.5% p.a. from the date of application till realization.

(2.) Shorn of superfluities, the background facts leading to appeal and cross objection can be stated as under:

(3.) Being aggrieved by and dissatisfied with the impugned judgment and award, the insurer is in appeal.