FUNDABAI AND ORS. Vs. KISHOR AND ORS.

JUDGEMENT

(1.) This is an appeal under Sec. 173 of the Motor Vehicle Act, 1988 filed by the original claimants challenging the judgment and award passed by the learned Member, Motor Accidents Claim Tribunal, Aurangabad, on 23.7.2014 in MACP No. 891 of 2012 so far it relates to the quantum of compensation awarded to them. While issuing notice to respondents on 14.1.2015, this Court had made it clear that notice to indicate that appeal itself would be taken up for final hearing at the stage of admission. Hence, the appeal is taken up for final hearing at the stage of admission itself. Admit. Heard with consent of parties in appeal.

(2.) The appellants were claimants before the learned MACT, Aurangabad. Respondent Nos. 1,2 and 3 before the Tribunal were respectively Driver, Owner and Insurer of the offending vehicle i.e. Motor Cycle bearing No. MH -20/BJ -2429. For the sake of convenience parties would be referred to in their original capacity.

(3.) Brief facts leading to the institution of the present appeal can be summarized thus: - -