DEEPTI SANTOSHNAIK Vs. RAJU SUYAKANT JOSHI

JUDGEMENT

(1.) The matter is heard for sometime. The claim is by minor through her natural guardian father for enhancement of compensation. Minor girl aged about four years, was injured in a road accident on 02.05.2007. The car, Tata Sierra make in which she was travelling along with her father was hit by a truck. Because of that dash, the Tata Sierra in turn gave a dash to a tree. Its front wind shield broke and the glass particles pierced her face. The Claim Petition was filed through her father claiming a total compensation of Rs.6,12,000/-.

(2.) By the impugned Judgment and Award, the Claim Petition has been partly allowed. The Motor Accident Claims Tribunal has awarded total compensation of Rs.1,50,000/- and apportioned it equally amongst two Insurance Companies of two vehicles. In the present Appeal, Respondent no. 3-Insurance Company with whom the Truck was insured and the Respondent no. 6-Oriental Insurance Company with whom the Tata Ciera was insured, is being represented by Advocate Shri E. Afonso.

(3.) Advocate Shri S. S. Kakodkar has appeared for the Appellant. Advocate Shri E. Afonso, has appeared for Respondent nos. 3 to 6 i.e. both the Insurance Companies. The other parties are not represented by any Counsel.