RAVINDRER KAUR Vs. AMARJIT KAUR

JUDGEMENT

(1.) By the present appeal the appellants/original claimants, who are respectively wife and daughters of one deceased Ranjit Singh have challenged the judgment and order dated 3.12,1998 passed by Motor Accident Claim Tribunal, Wardha in Motor Accident Claim Petition No, 136/1994 partly upholding the claim of compensation to the tune of Rs. 4,65,000/- (inclusive of compensation for no fault liability) with interest at rate of 12% per annum since the date of the application out of original claim of Rs. 20,00,000/- made and has prayed for enhancing compensation by atleast Rs. 5,40,000/-.

(2.) The facts bereft of unnecessary details, giving rise to passing of said judgment and order are as under :

(3.) In support of the claim, appellant No. 1 has given the evidence at Exh. 33 and has also produced documentary evidence i.e. 7/ 12 extract of the agricultural land, xerox copies of the registration of truck standing in name of her deceased husband,'original assessment order regarding income of her husband and other documentary evidence