- (1.) Heard learned counsels for the parties.
(2.) This appeal has been filed by the claimant injured, Kumari Asha against the award dated 19/2/2004, whereby, deciding her motor accident claim petition no. 307/2001 under Section 166 of the Motor Vehicles Act, learned Tribunal awarded compensation of Rs. 2,81,000/- in favour of the claimant. The present appeal has been filed seeking enhancement of said compensation.
(3.) In an accident which took place on 1/5/2001 when the family members comprising of Futermal, Smt. Chandra Chopra, Smt. Leela Devi, Keshrimal, present appellant - Kumari Asha and Smt. Meena were going to Mumbai in car No. MH 04/AS/2686 & at around 6.15 am, the tyre of the car burst and on account of said accident, the vehicle turned turtle three times over and four passengers, namely; Futermal, Smt. Chandra Chopra, Smt. Leela Devi and Keshrimal died, whereas, present appellant Kumari Asha and Meena suffered injuries.;