ROSHAN LAL Vs. SADHU RAM

JUDGEMENT

(1.) THIS is the claimants appeal under Section 173 of the Motor Vehicles Act 1988 (hereinafter referred to as ˜the Act), seeking enhancement of the amount of compensation awarded by the Tribunal while passing the impugned award dated 5.8.2004 in M.A.C. Petition No.119 -MAC/2 of 2003, titled as Roshan Lal & Ors. vs. Sadhu Ram & Ors.

(2.) FACTS necessary for adjudication of the present controversy are as under.

(3.) THE insurer, the owner and the driver of the vehicle have accepted the award.