LEELA DEVI Vs. MISHRI ROY

JUDGEMENT

(1.) The present appeal under Section 173 of the Motor Vehicle Act,1988 (hereinafter referred to as M.V. Act) has been preferred against the judgment dated 19.4.2004 and award dated 27.4.2004 in Claim Case No.62 of 2002 passed by Ist Additional District Judge-Cum-Motor Vehicles Accident Claim Tribunal, Patna (hereinafter referred to as the Claims Tribunal). By the impugned judgment and award, the learned Claims Tribunal has directed respondent no.3/Insurer of the offending vehicle i.e. United India Insurance Company Ltd. to pay total compensation amount of Rs.2,50,000/- to the claimants/appellants.

(2.) Brief fact of the case is that in a motor vehicle accident, the husband of appellant no.1, namely, Jagarnath Sao died. The offending vehicle was insured by the United India Insurance Company Ltd./respondent no.3. After the death claim petition was filed and thereafter, by the impugned judgment and award, the learned Claims Tribunal has directed for payment of compensation amount as indicated above.

(3.) Dis-satisfied with the compensation amount, the present appeal has been preferred.