RAMU KUNWAR Vs. DEVI SINGH

JUDGEMENT

(1.) This Misc. Appeal has been filed under Sec. 173 of the Motor Vehicle Act, 1988 against the judgment dtd. 25/4/2014 passed by the learned Judge, Motor Accident Claims Tribunal, Dungarpur, in MACT Claim No.1/2012 whereby the learned Judge, Motor Accident Claims Tribunal, Dungapur, (hereinafter referred to as 'the Tribunal') has partly allowed the claim petition and awarded Rs. 5,60,000.00 as compensation to the appellants- claimants.

(2.) Aggrieved against the said order, the appellants-claimants have preferred this appeal for enhancement of the quantum of compensation.

(3.) Succinctly stated, the facts relevant and necessary for disposal of the appeal are enumerated herein below: