ASHOK PUNJABRAO CHINCHOLKAR Vs. MADHUKAR NAGORAO SAMBARE

JUDGEMENT

(1.) HEARD Mr. J. D. Malvi, the learned counsel for the appellants and Mr. V. P. Sathe, the learned counsel for the respondent No. 3. None for respondent Nos. 1 and 2, though served.

(2.) IN this appeal the award dated 8-11-1996 passed by the Member, Motor Accident Claims Tribunal, Nagpur under Section 168 of the Motor Vehicles Act, 1988 (For short, the Act) in Claim Petition No. 443/1993 granting compensation of Rs. 1,40,000/- with interest @12% per annum from the date of petition till realisation is under challenge on the ground that the Tribunal has awarded inadequate and unreasonable compensation to the appellants-claimants.

(3.) BRIEF facts are as under: