HAFIZ KHA Vs. KAMAL SINGH

JUDGEMENT

(1.) This appeal under Section 173 of Motor Vehicles Act, 1988 has been preferred by the appellants-claimants for enhancement of compensation awarded by IV Additional Member, Motor Accidents Claims Tribunal, District-Dewas in Claim Case No.3800101/2016 vide award dated 08/03/2019. By the aforesaid award, an amount of Rs.7,34,670/- has been awarded together with interest from the date of filing of claim petition till date of realization of the amount on account of the death of Irfan in the accident occurred on 13/11/2015 involving the offending vehicle bearing registration No.MP-41/MT/2906.

(2.) It is not necessary to narrate the entire facts in details because the learned Tribunal already recorded the findings in the impugned award.

(3.) That on account of death of Irfan in a motor accident, the Tribunal has awarded Rs.7,34,670/- as compensation, break-up of which is as under:--