PRIYA DEVI Vs. BHAGIRATH

JUDGEMENT

(1.) The present appeal under Sec. 173 of the Motor Vehicle Act, 1988 has been preferred by the appellants-claimants (for short 'the claimants') aggrieved with the judgment and award dtd. 3/2/2018 passed by the Motor Accident Claims Tribunal Kishangarhbas, District Alwar (Additional District and Sessions Judge No.1, Kishangarhbas) (for short 'the Tribunal') in MAC No.67/2013, whereby the Tribunal has awarded a sum of Rs.7,49,700.00 along with interest @ 6% per annum from the date of filing the claim petition in favour of the claimants on account of death of Vijay Kumar in the accident took place on 29/5/2013.

(2.) The Tribunal on the basis of the pleading of the parties, framed the issues and evaluated the evidence on record. After hearing counsel for the parties, decided the claim petition of the claimants and awarded the amount as indicated above.

(3.) Feeling aggrieved and dissatisfied with the impugned award, claimants have filed the instant appeal inter-alia on the various grounds.