MANIK RAMBHAU PAWAR Vs. KAMLAKAR ATMARAM KADAM

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award passed by the Member, Motor Accident Claims Tribunal, Latur, the appellant original claimant preferred this appeal for enhancement of compensation.

(2.) Brief facts of the case are as under :- On 6/4/2006, the son of the appellants claimants viz:- Dattu, a boy around 15 years studying in classIX was proceeding by road near Sakhara Pati, Latur at that time, Jeep bearing registration No.MH-24/F-3214 gave dash to Dattu, who died on the spot due to injury sustained by him. The said vehicle was driven by respondent no.1- Shri Kamlakar Kadam and owned by respondent no.2 Hanumant Nagtilak. The said vehicle was insured with respondent no.3. Crime was registered against respondent no.1.

(3.) Appellants original claimants filed claim petition before the Motor Accident Claims Tribunal, Latur (for short, "the Tribunal") for getting compensation. Considering the evidence on record and after hearing the parties, the Tribunal has awarded compensation. The said judgment and order is under challenge.