GULAB Vs. N MOIDEEN KUNHI

JUDGEMENT

(1.) The appellants - dependents as well as legal representatives of the motor accident victim, are before us on being aggrieved and dissatisfied with a judgment and award dated 18.11.2003 delivered by the Motor Accident Claims Tribunal, Panaji, in Claim Petition No. 216/1995.

(2.) Concisely, the facts leading to the claim petition are as under:

(3.) Ld. Tribunal after hearing the parties and considering the evidence led before it granted total compensation of Rs. 7,93,140/- along with interest at the rate of 9% per annum on the sum excluding the amount of future dependency from the date of the presentation of the petition till its realization. This reduction in quantum of compensation aggrieved the appellants and prompted them to prefer the present appeal.