ANITA Vs. PAPPUDAS

JUDGEMENT

(1.) This appeal under Section 173(1) of Motor Vehicles Act, 1988 has been preferred by the appellants-claimants for enhancement of compensation awarded by XIV Additional Member, Motor Accidents Claims Tribunal, District-Indore in Claim Case No.180/2015 vide award dated 8/02/2016. By the aforesaid award, an amount of Rs.15,50,840/- has been awarded together with interest from the date of filing of claim petition till date of realization of the amount on account of the death of Sureshchandra in the accident occurred on 09/09/2014 involving the offending vehicle(tanker) bearing registration No.RJ-09-GA-3394.

(2.) It is not necessary to narrate the entire facts in details because the learned Tribunal already recorded the findings in the impugned award.

(3.) That on account of death of Sureshchandra in a motor accident, the Tribunal has awarded Rs.15,50,840/- as compensation, break-up of which is as under:-