PARVEEN Vs. NEW INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) The appellants / original claimants in Motor Accident Claim Petition No.123/2018, impugns the judgment and order dtd. 16/5/2019, passed by the Motor Accident Claims Tribunal, Aurangabad [for short 'the Tribunal'] in this appeal filed under Sec. 173 of Motor Vehicles Act, 1988 [hereinafter referred to as 'the Act' for short].

(2.) The aggrieved claimants assail the assessment of compensation made by the Tribunal and consequential award, which according to them, is inadequate.

(3.) The contention of the claimants before the Tribunal was that, on 01/12/2017, while deceased was driving his motorcycle, a car bearing Registration No.MH-17-AZ-0708 gave dash to his motorcycle. In that accident deceased suffered multiple injuries resulting into his death.