NATHA LADHA HARIJAN Vs. VALJI BHARA HARIJAN

JUDGEMENT

(1.) It is a case where one Valji Netha Harijan aged 19 years at the relevant time was serving as a Cleaner in a Truck bearing Registration No. G.Q.Y. 4117. On 25.4.2000, the said Truck while returning from Ahmedabad to Kachchh, met with a road accident and the said Valji Natha Harijan sustained injuries and thereafter, he died. His monthly income was Rs. 4,250/-. The legal heirs of the deceased filed claim petition before the Motor Accident Claims Tribunal, Kachchh at Bhuj (for short 'the Tribunal'). The Tribunal awarded compensation of Rs. 2,70,500/- to the Petitioners with interest at the rate of 12% per annum from the date of claim petition till deposit.

(2.) Dissatisfied with the Award passed by the Tribunal, the Petitioners preferred an appeal before the High Court for enhancement of compensation. The High Court while affirming the Award of the Tribunal dismissed the appeal preferred by the Petitioners. Aggrieved by the same, the Petitioners preferred the instant special leave petition seeking enhancement of compensation awarded by the Tribunal and affirmed by the High Court.

(3.) The fact that the deceased was 19 years of age at the time of the accident and was getting a monthly salary of Rs. 4,250/-, has not been disputed by the other side.