BHATLIBEN Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises from the final judgment and order dtd. 10/1/2025 passed by the High Court of Gujarat at Ahmedabad in First Appeal No. 2950 of 2013. By the impugned order, the High Court enhanced the compensation awarded to the appellant from Rs.1,35,500.00 to Rs.2,42,300.00, which the appellant contends is still grossly inadequate and fails to reflect the true functional disability and loss of livelihood suffered by the deceased claimant.

(3.) The brief facts necessitating this appeal are that on 5/1/1995, the original claimant, Mansingbhai Chandubhai Bariya, then aged 18 and working as a mason, was riding as a pillion passenger on a bicycle when he was struck by a truck (bearing registration No. GJ-6-T-3331) driven rashly and negligently. The accident was so devastating that the claimant's left leg was run over and crushed, eventually leading to amputation below the knee.