SAVITA Vs. RANVEER SINGH

JUDGEMENT

(1.) THE claimants appellants have filed this appeal against the award dated 19. 5. 1998 passed by Motor Accident Claims Tribunal, Jaipur City, jaipur in motor accident claim case no. 1010/1995.

(2.) IT is not necessary to narrate the facts of the case as the short controversy is that whether the compensation awarded by the Tribunal in this case is fair and reasonable?

(3.) THE deceased Kirti Swami met with an accident on 17. 7. 95 in consequence of which he died. Learned Tribunal has passed an award of Rs. 2,23,000/ -. Heard learned counsels for the parties.