MOHINI MOHANRAO SALUNKE Vs. RAMDAS HANUMANT JADHAV

JUDGEMENT

(1.) . Being aggrieved and dissatisfed by the judgment and order passed by the Member, Motor Accident Claims Tribunal, Latur (for short, 'the Tribunal'), appellants - original claimants preferred this appeal for enhancement of compensation.

(2.) Brief facts of the case are as under : On 9/10/2009 at about 10:00 p.m. deceased Mohanrao Narharrao Salunke was proceeding on his motorcycle towards his village Bardapur, Tq. Ambejogai, Dist. Latur. When he reached near Kaushik Dhaba on Latur- Ambejogai road at Renapur, Dist. Latur, gave dash to the stationary motor tempo bearing No. MT-B-6994 (for short, 'offending tempo') which was standing on the road. Due to the accidental injuries Mohanrao Salunke died during the treatment. Offence was registered against the tempo driver.

(3.) The claimants fled Claim Petition for getting compensation before the Tribunal. The Tribunal has awarded compensation. Against said judgment and order this appeal.