SEEMA PARVEEN YUSUF Vs. SANTOSH RAMNARAYAN TIWARI

JUDGEMENT

(1.) By preferring this appeal, appellants who are the original claimants are seeking enhancement of compensation which is granted by the Motor Accident Claims Tribunal, Wardha in Motor Accident Claim Petition No.117/2006, on 6/3/2008.

(2.) Brief facts, which are necessary to decide the appeal are as follows:

(3.) It is further contention of the claimants that the offending vehicle was driven by the respondent No.1 Santosh Ramnarayan Tiwari and owned by respondent No.2 Sandeep Suryakant Chaurasia and validly insured with the respondent No.3 New India Assurance Company Limited on the date of accident. As the accident took place due to the rash and negligent driving of the tipper driver, which is owned by the respondent No.2 and validly insured with the respondent No.3, all the respondents are jointly and severally liable to pay compensation to the appellants.