(1.) The present Appeal is preferred under Sec. 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation awarded by the learned Chairman, Motor Accident Claims Tribunal, Buldhana in MACP No. 39/2005 vide Judgment and Award dtd. 6/5/2009.
(2.) The Claim Petition pertains to claim for compensation on account of demise of one Totaram Shankar Bakatkar in a road accident on 2/2/2005. The Appellant No.1 is widow, Appellant Nos. 2 and 3 are children and Appellant Nos. 4 and 5 are father and mother respectively of deceased Totaram.
(3.) The deceased Totaram was working as a teacher in Zilla Parishad Primary School, Saramba, Tahsil Deulgaon Raja, District Buldhana at the time of his sad demise. He was drawing salary of Rs.10,363.00 per month. His date of birth is 3/6/1966, and as such, on the date of his demise he was 38 years old.