MALTI VENKATRAO KULKARNI Vs. G YOGANAND

JUDGEMENT

(1.) The claimant/appellant being dissatisfied by the judgement and order dated 7th September, 1994 passed by the Motor Accidents claims Tribunal, Bombay (the Tribunal) has preferred the present appeal for enhancement of the compensation.

(2.) On 9.11.1990 accident took place and that resulted into death of Vijay (deceased) who was aged about 14 years and was studying in the school.

(3.) The appellant, therefore, preferred this appeal being mother of the deceased and claimed compensation of Rs.1,50,000/- on account of the fatal injuries caused to the deceased.