SHIVKANYA W/O. KAILASH BHILL Vs. SANTOSH

JUDGEMENT

(1.) This appeal has been preferred by the appellants/claimants under Sec. 173(1) of Motor Vehicles Act, 1988, is arising out of award dtd. 31/8/2016 passed by Member, Motor Accident Claims Tribunal, Indore, in Claim Case No.25/2013 on account of inadequacy of compensation and seeking enhancement of compensation.

(2.) The brief facts of the case is that on 1/1/2013 at about 4:10 pm, the deceased Kailash S/o Soma Bheel was standing near Maruti Academy School, Mhow Neemuch Highway Road, suddenly one Tractor bearing registration No.MP43AA-5721 which was driven rashly and negligently by driver of offending vehicle hit the deceased as a result he died after being crushed under a tractor. Thereafter the police has registered the case against the driver of offending vehicle and has filed the chargesheet before the Magistrate Court. The claimants have filed the claim application for seeking compensation against the respondents for Rs.12,00,000.00 in the motor accident claim case.

(3.) The respondents have filed their written statement and has denied the averments.