MUNDE VINANTHA Vs. KENDRE LAXMAN

JUDGEMENT

(1.) This appeal is filed by the claimants aggrieved by the award passed by the Motor Accidents Claims Tribunal at Adilabad in MVOP.No.31 of 2020, dtd. 25/3/2021, whereunder the Tribunal has awarded an amount of Rs.23,54,800.00 only against the claim of Rs.30,00,000.00 in a case of death.

(2.) Appellant No.1 is the wife, appellant No.2 is the son and appellant No.3 is the mother of the deceased Munde Madhav.

(3.) Respondent Nos.1 and 2 have filed their counter contending that the compensation claimed by the claimants is highly excessive and exorbitant and they also disputed the age and earnings of the deceased, false case is registered against them by managing the police and prayed to dismiss the Petition.