VIRENDRA SINGH Vs. ASHOK KUMAR

JUDGEMENT

(1.) Mr.Ajay Bagdiya, the learned counsel for the legal representatives of the deceased appellant Virendra Singh; Mr. S.S. Swami, learned counsel for respondent No. 3 and Mr. S.V. Dandvate, learned counsel for respondent No. 5. None appears for other respondents.

(2.) Heard on LA. No. 2459 of 2002 and M(C)P No. 2222 of 2002 made by the legal representatives of the deceased appellant for their substitution and condonation of delay.

(3.) This appeal under section 173 of the Motor Vehicles Act, 1988 was filed by the deceased Virendra Singh for enhancement of the amount of compensation awarded by the Tribunal below. The Tribunal below has awarded Rs. 7,47,630 for the permanent disability suffered by the deceased in a motor accident. The question now involved is whether the legal representatives of the deceased appellant can prosecute this appeal, which is for enhancement of the amount of compensation. The question has to be answered in the negative.