MANOJ Vs. ARVIND KUMAR

JUDGEMENT

(1.) This appeal under Sec. 173(1) of the Motor Vehicles Act, 1988 has been filed by the appellantclaimant challenging the award dtd. 28/2/2019 passed by the 13th Member, Motor Accident Claims Tribunal, Gwalior (M.P.), in Claim Case No.147/2015, seeking enhancement of compensation amount.

(2.) The date of the accident, the finding of negligence, and the liability are not in dispute. The findings recorded by the Claims Tribunal on these aspects have attained finality, as the same have not been challenged in the present appeal.

(3.) As per the impugned award, the Claims Tribunal has awarded a total compensation of Rs.6,97,200.00 along with interest from the date of filing of the claim petition till its realization on account of the death of Mamta in the motor accident.