NAGMA Vs. DILIP KUMAR

JUDGEMENT

(1.) This is an appeal filed by the claimants under section 173 of the Motor Vehicles Act against an award dated 31.8.1999, passed by learned Member, Motor Accidents Claims Tribunal, West Nimar, Mandleshwar in Claim Case No. 12 of 1997. By impugned award, the Tribunal has awarded a total sum of Rs. 50,000 to the claimant by way of compensation for the death of one Kallu Khan aged 28 years. According to claimants, it is on lower side and hence, they have come up in appeal for enhancement. So, the question that arises for consideration in this appeal is, whether any case for enhancement in the compensation awarded by the Tribunal is made out and if so, to what extent?

(2.) Heard Mr. P.V. Bhagwat, learned counsel for the appellants and Mr. H.G. Shukla, learned counsel for the insurance company, respondent No. 2.

(3.) Since, the facts are not in dispute, nor any of the findings decided in favour of the appellants are under challenge at the instance of respondents, we do not consider it necessary to burden this judgment by narrating the entire facts.