JAGANNATH ANNA GAVADE Vs. SHASHIKANT BHUPAL KHANDEKAR

JUDGEMENT

(1.) This First Appeal is a challenge to an impugned Judgment and Award passed by Motor Accident Claims Tribunal, Sangli ('MACT') dtd. 13/8/2015 ('Impugned Judgement') whereby the Appellants, the next of kin of a 19-year old Sagar Gavade, who died in a motor accident, seek enhancement of the compensation awarded.

(2.) At the core of the challenge lie three contentions of the Appellants namely:-

(3.) On 7/1/2023, a Learned Single Judge issued notice and indicated that an endevour would be made to dispose of the First Appeal at the admission stage. By consent of the parties, on 19/8/2024, the Appeal was taken up for final hearing and disposal.