KIRAN Vs. SALEEM KHAN

JUDGEMENT

(1.) Heard. Admit. Heard finally by consent of both the learned counsel for the parties.

(2.) The petitioners in Motor Accident Claim Petition No.236 of 2011, have filed the present appeal under Sec. 173 of the Motor Vehicles Act, 1988, seeking enhancement in the amount of compensation, granted by the learned President, Motor Accident Claims Tribunal, vide judgment and award dtd. 7/8/2018 in the said claim petition. The appellant No.1 is widow, appellant Nos.2 and 3 are daughters and appellant No.4 is mother of deceased Bhaskar Anandrao Shinganjude, who died in a road accident on 1/9/2009.

(3.) The respondent No.1 is owner of the offending vehicle which was insured with the respondent No.2 on the date of the accident. The learned Tribunal has awarded compensation to the tune of Rs.52,23,520.00 along with interest @ 7.5% per annum from 4/3/2011 i.e. date of presentation of the claim petition, till the date of realization of the amount. As stated above, the claimants seek enhanced compensation in the present appeal, since they are dissatisfied with the quantum of compensation awarded. The respondents have not challenged the judgment and award.