ANURADHA @ RAKHI ASHOK DHABEKAR Vs. DADASO KRISHNA GALAVE

JUDGEMENT

(1.) Heard both sides.

(2.) The appellants/original claimants are challenging judgment and award dtd. 8/12/2009 passed by the learned Member, Motor Accident Claims Tribunal, Osmanabad in M. A. C. P. NO. 228 of 2007, awarding compensation of Rs.1,75,000.00 recoverable from the respondents with interest at the rate of 7.5% per annum from the date of filing of the petition i. e. 16/8/2007,

(3.) The sole earning member in the family namely Ashok, husband of the appellant No. 1 met with an accident on 25/5/2007, when he was 36 years old. He claims to have been working as a supervisor with Terna Sugar Factory with salary of Rs.6,200.00 per month. He claims to have additional income from agricultural land of 12 acres to the tune of Rs.1,00,000.00 per annum. Appellants claimed compensation of Rs.7,00,000.00. The claim is contested by the respondents on various grounds.