VIDHYAWATI DOHRE Vs. KASHINATH

JUDGEMENT

(1.) This appeal is filed by the appellants under Section 173 of the Motor Vehicles Act against an award dated 9.7.2009, passed by learned Sixth Additional M.A.C.T., Guna, in Claim Case No. 183 of 2008. By the impugned award, the Claims Tribunal has awarded a total sum of Rs. 14,17,872 with interest to the claimants by way of compensation in the accident which occurred on 26.9.2008, causing death of Ramsevak Dohre (aged 42 years).

(2.) The appellants had preferred a claim petition under Section 166 of the Motor Vehicles Act, seeking compensation to the tune of Rs. 56,36,720. According to the appellants, compensation awarded by the Tribunal is on the lower side and deserves enhancement. However, by filing the appeal, inadequacy of the compensation has been assailed.

(3.) It is not necessary to narrate the entire facts in detail, such as how the accident occurred, who was negligent in driving the offending vehicle, who is liable to pay compensation, etc., because the Tribunal has already recorded the findings in favour of the appellants. None of those findings have been challenged at the instance of the respondent, i.e., owner/driver/Insurance Company by filing the cross-objection or cross-appeal. In that view of the matter, it is not necessary to burden the judgment by detailing the facts on all these issues.