BABARAO VITHOBA MUTHAL Vs. ABDUL RAHEMAN ABDUL SATTAR

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and award passed by the Member, Motor Accident Claims Tribunal, Osmanabad, the appellants - original claimants have preferred this appeal for enhancement of amount.

(2.) Brief facts of the case are as under :-

(3.) The appellants filed claim petition for getting compensation before the Motor Accident Claims Tribunal, Osmanabad (For short, "the Tribunal"). Considering the evidence on record and after hearing the parties, the Tribunal has awarded compensation. Against the said judgment and order this appeal.