STATE OF MAHARASHTRA Vs. DEVIDAS LIMBA CHAVAN

JUDGEMENT

(1.) This Appeal is preferred by the appellant/registered owners under Sec. 173 of the Motor Vehicles Act, 1988 (for the sake of brevity, "the Act"), takes exception to the judgment and award dtd. 19/07/2007 passed in M.A.C.P No. 219/2004, whereby the Learned Tribunal has partly allowed the claim filed by Deceased Claimant, thereby granting a compensation of Rs.5,04,000.00 along with interest @7.5% per annum from 28/04/2004 till the realisation.

(2.) The claimants are the legal heirs of the original claimant, who has passed away, contesting the proceedings before this court.

(3.) For the sake of convenience, the respondent No. 1 is referred to as "Deceased Claimant", and the respondent No.2 as "Insurer" and the appellants as "registered owners" of the Car No. MH-23/F-0024, involved in the accident.