CHAYA Vs. SURESH

JUDGEMENT

(1.) Admit.

(2.) Notice after admission made returnable forthwith. Heard both the sides for final disposal.

(3.) The appeal is filed against the judgment and award of Claim Petition No.202/2008 which was pending before the Ad-hoc District Judge-2 and Ex-officio Member of Motor Accident Claims Tribunal, Latur. In a petition filed by the present appellants under section 166 of the Motor Vehicles Act for compensation in respect of death of husband of appellant No.1, the Tribunal has granted compensation of Rs.7,07,224/-. The appeal is filed for enhancement of compensation.