VIDHYAWATI Vs. A GURUSWAMY

JUDGEMENT

(1.) This appeal under section 173 (1) of the Motor Vehicles Act, 1988 ('the Act'), is at the instance of the applicants under section 163-A of the Act and is directed against the award dated 14.7.2003 passed by the Motor Accidents Claims Tribunal, A&N Islands, Port Blair.

(2.) By the said award, the Tribunal has allowed the claim of the appellants in part to the extent of Rs. 1,90,570. The Tribunal has awarded the aforesaid amount only for the injury sustained by the deceased but no amount has been sanctioned for the loss of life.

(3.) Being dissatisfied, the applicants have come up with the present appeal.