NAMDEO TULSHIRAM DAIWATE Vs. GURUMAJURSINGH AUTARSINGH CHHATWAL

JUDGEMENT

(1.) By this appeal under Section 173 of the Motor Vehicles Act, appellants-claimants challenge judgment and award dated 16.11.1998 passed by the Additional Member, Motor Accident Claims Tribunal, Akola in MACP No. 113 of 1995.

(2.) Facts briefly stated are :-

(3.) Appellant no. 1 deposed in support of the claim. No other evidence was led. The Tribunal granted compensation in the sum of Rs. 1,68,000/-.