KIRAN DEVI Vs. ANIL KUMAR DUBEY

JUDGEMENT

(1.) Heard finally.

(2.) This Misc. Appeal under Section 173 of Motor Vehicles Act, 1988 has been filed against the award dated 1-7-2015 passed by Motor Accident Claims Tribunal, Gwalior in Claim Case No. 134/2014 for enhancement of compensation amount.

(3.) As the factum of accident and the liability of the Insurance Company has not been challenged, therefore, it is not necessary to mention the facts in detail, however, it is sufficient to mention here that deceased Kailash Prasad Shakya had died in a road accident caused by offending Car bearing registration No. MP07CB5718.