ASHISH @ HARSH @ HARISH Vs. PRASHANT

JUDGEMENT

(1.) Heard finally with consent.

(2.) This appeal under Sec. 173 of the Motor Vehicles Act is at the instance of the claimants challenging the award dated 29/07/2017 passed by the MACT, Badwani in Claims Case No.39/2016 seeking enhancement of the compensation amount awarded by the tribunal.

(3.) The appellants/claimants had filed the claim petition before the tribunal with the plea that on 11/07/2015 Smt. Jaishree along with other relatives was going in the vehicle No.MP-09-BD 2169 owned by respondent No.1, driven by respondent No.2 and insured with the respondent No.3 in rash and negligent manner as a result of which accident was caused in which Smt. Jaishree had received injuries and had died. At the time of the accident, she was pregnant, accordingly compensation was claimed.