SANGITA Vs. ASLAM ALTAF SHAIKH

JUDGEMENT

(1.) This appeal is directed by original claimant No.1 alongwith respondent Nos.3 to 6, for enhancement of compensation against judgment and award passed by Motor Accident Claims Tribunal, Sangamner (hereinafter referred to as "Tribunal") in Motor Accident Claim Petition No.179/2004. Similarly, original respondent No.1 (owner of the offending vehicle) filed Cross-objection against the finding of exoneration of Insurer of the offending vehicle.

(2.) Respondent No.1 is the owner of offending vehicle and respondent No.2 is its insurer.

(3.) The facts, in brief, leading to institution of this appeal are that, deceased Babasaheb died due to dash given by jeep bearing registration No. MH-17-C-8696, when he was passing by Sangamner to Loni road by his bicycle on 15.05.2004. It is alleged that the accident occurred due to rash and negligent driving of the driver of offending jeep. Therefore, motor accident claim petition arose wherein at last compensation of Rs.3,46,000/- was awarded with interest thereon at the rate of Rs.7.5% per annum from the date of filing of application.