CHINGAKHAM RAGHUMANI SINGH Vs. YUMNAM DHANANJOY SINGH

JUDGEMENT

(1.) THIS is an Appeal filed by the non -applicant no. 1 under Section 173 of the Motor Vehicles Act ( for short called "The Act" ) against the Award dt 15.03.2013 passed by Presiding Officer, Motor Accident Claims Tribunal, Manipur in Motor Accident Claims Case No.109 of 2012 (hereafter referred to as "the claim case").

(2.) BY impugned award, the Claims Tribunal partly allowed the claim petition filed by claimant for the death of one Shri Dinesh Yumnam who died on 25.2.2012 in vehicular accident and awarded a total amount of Rs. 4, 39,624/ - with interest to claimants by way of compensation for the death of Dinesh.

(3.) HAVING heard the learned counsel for the appellant and on perusal of the record of the case, I am inclined to dismiss this appeal. In my opinion, the Claims Tribunal while awarding to the claimants a total sum of Rs. 4, 39,624/ - did not commit any error.