PRASHANT BABARAO BHONGALE Vs. MOHAN ANYAJI FARFAD

JUDGEMENT

(1.) Heard.

(2.) Correctness of the impugned award dtd. 26/4/2021 passed by the Motor Accident Claims Tribunal, Chandrapur (hereinafter referred to as "the Tribunal") has been challenged in the instant appeal, whereby the Tribunal awarded a compensation of Rs.32,68,427.00 to the original petitioners towards loss of dependency on account of death of Prashant Babarao Bhongale, who died on 12/1/2019 in a vehicular accident that occurred on 20/2/2015.

(3.) Bare facts, which give rise to the present appeal, can be summarized as under :