SITA DEVI Vs. DIWAKAR PRASAD SHAHI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This miscellaneous appeal has been filed under Section 173 of the M.V. Act, 1988, for enhancement of compensation amount awarded by judgment dated 11.04.2014 and award dated 29.04.2014 passed in Claim Case No. 287 of 2011 passed by 6th Additional District Judge-cum-Motor Accident Claims Tribunal, Muzaffarpur, (hereinafter referred to as the Tribunal) granting compensation of Rs. 1,72,750/- with 6 per cent interest.

(3.) Briefly stated, the facts of the case as set out in claim application is that on 03.08.2011 at about 8:30 pm when husband of claimant Sadhu Sahni was crossing the road in front of his Bathan, a motorcycle bearing no. BR 06K 6409 dashed against him on the pitch road due to which he received serious injuries and was taken to S.K.M.C. Hospital, Muzaffarpur where he succumbed to his injuries on 11.08.2011.