RAM KISHORE DAHIYA Vs. GOVIND BAGRI

JUDGEMENT

(1.) The appellants claimants have preferred this appeal under Section 173 (1) of the Motor Vehicles Act of 1988, in short ""The Act", for further enhancement of the sum awarded by the Additional M. A. C. T. , Nagod, district Satna in MVC No. 166/2008, vide award dated 30.9.2009, whereby the claim of the appellants regarding death of their son Sunil Kumar, aged about 18 years in the alleged vehicular accident has been awarded against respondent Nos. 1 and 2 by saddling their joint and several liability to pay the sum of Rs. 1,80,000/- along with interest @ 6% p. a. from the date of filing the claim petition, i. e. 7.7.07.

(2.) The happening of the alleged accident on dated 22.6.07 due to rash and negligent driving of the offending tractor bearing registration No. MP-19D-5123 with the trolley No. MP-19-D-5155 by respondent No. 1 and the death of said Sunil Kumar due to injuries sustained in such accident are not in dispute between the parties as against such findings of the tribunal no appeal is preferred on behalf of any of the respondents. In such premises, mentioning the entire facts of the case in this order are not necessary, hence this order is being passed only by mentioning the facts, which are necessary to adjudicate this appeal.

(3.) The appellants being parents of the deceased by relying on all other findings of the tribunal have filed this appeal only for enhancement of the sum awarded by the tribunal.