(1.) With the consent of both learned counsel for the parties, heard finally at motion stage.
(2.) This appeal has been filed by the claimant/appellant under Sec. 173 (1) of the Motor Vehicles Act, 1988 against the award dtd. 7/3/2020 passed in MACC. No.1800/2018 (Smt. Sushila Dhurve and Others Vs. Sukhlal Dhurve and Others) by MACT, Jabalpur seeking enhancement of compensation.
(3.) Learned counsel for the appellants, after referring to para-17 of impugned award and relying upon Sebastiani Lakra and Ors Vs. National Insurance Company Ltd and Anr, reported in AIR 2018 SC 5034, submits that learned Tribunal has wrongly deducted amount of family pension from monthly salary of deceased. Further, after referring to para-19 of impugned award, it is urged that Tribunal has wrongly held that appellants No.5 and 6 were not dependent on deceased as they are major. Further, it is also urged that Tribunal has not awarded any consortium to appellants No.2 to 7. On above grounds, it is urged that compensation awarded by the Tribunal be suitably enhanced.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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