SANGAMMA KOLKAR Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) The present appeal is preferred by the original claimants against the judgment and award passed by the Presiding Officer of the Motor Accident Claims Tribunal, Salcete, Margao, in Claim Petition No. 173/2008 dated 23.04.2010, by which the learned Presiding Officer has awarded compensation of Rs.1,60,500/- together with 9% interest inclusive of the amount awarded under Section 140 of the Motor Vehicles Act. Being dissatisfied with the quantum of compensation, the parents of the deceased came to this Court.

(2.) The parties are referred to their original status.

(3.) The brief facts of the case may be stated as follows :