ANGOORI CHAUBEY Vs. KISHAN CHAUHAN

JUDGEMENT

(1.) This Miscellaneous Appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed against the award dated 18/9/2008 passed by the 12 th Additional Motor Accident Claims Tribunal (Fast Track Court), Gwalior in Claim Case No.11/2008.

(2.) The present appeal has been filed by the claimants seeking enhancement of compensation amount.

(3.) As the factum of accident and liability has not been challenged by the respondents, therefore, it is suffice to say that the appellant no.1 is the wife of the deceased Brijmohan Chaubey, whereas appellants no.2, 3 and 4 are the daughter and sons of the deceased.