DEVKABAI NIMBA PATIL Vs. RAVINDRA KUMAR AGRAWAL

JUDGEMENT

(1.) Heard. Admit. By consent, taken up for final disposal. The original claimant No.1 in MACP No.203/2008 decided by the Member, Motor Accident Claims Tribunal, Dhule (for short, the Tribunal) on 3rd August, 2011, has filed the present appeal seeking enhancement in the amount of compensation as awarded vide impugned Judgment and Award.

(2.) The appellant, Respondent Nos. 3 and 4 are the legal heirs of deceased Nimba Patil, who died on 4.1.2008 in a vehicular accident having involvement of a motor -cycle bearing registration No. MH -18 -Q9029 and a truck bearing registration No. WB -23 -B -2822.

(3.) As contended in the claim petition filed before the Tribunal, age of deceased Nimba was 55 years on the date of accident and his monthly income was Rs.3750. The learned Tribunal has awarded the compensation of Rs.1,30,000/ - inclusive of the amount of No fault liability (NFL) compensation. According to the appellants, the Tribunal has awarded inadequate compensation and has committed gross mistakes in determining the amount of compensation.