RASIDA BEE Vs. NEW INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) This Misc. Appeal has been filed under Sec. 173 of the Motor Vehicle Act, 1988 against the judgment dtd. 8/7/2019 passed by the learned Judge, Motor Accident Claims Tribunal No. 2, Bhilwara, in MACT Claim No. 285/2018 (310/2017) whereby the learned Judge, Motor Accident Claims Tribunal No. 2, Bhilwara, (hereinafter referred to as 'the Tribunal') has partly allowed the claim petition and awarded Rs.12,94,712.00 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: