HIRABAI JAYSING SHELKE Vs. SUVARNA SHIVAJI DHAWALE

JUDGEMENT

(1.) This Appeal, under Sec. 173 of the Motor Vehicles Act, 1988 (for short "the M.V. Act") is filed by the Original Claimant being not satisfied with the compensation awarded by the learned Member, Motor Accident Claims Tribunal, Shrirampur (hereinafter referred to as "the Tribunal") in Claim Petition No. 161 of 2014, by Judgment and Award dtd. 12/7/2016.

(2.) The facts, giving rise to the present Appeal, are as under : -

(3.) Heard the learned Advocate for the Appellant and the learned Advocate for Respondent No. 2 / Insurance Company. None for Respondent No. 1. Perused the evidence available on record.