SHARDABEN BHIKHUBHAI VEKARIYA Vs. MAYURBHAI VITHTHALBHAI MOVALIYA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise from a common judgment of the High Court of Gujarat dtd. 26/9/2025, later modified on 13/11/2025, whereby compensation awarded by the Motor Accident Claims Tribunal, Gondal, in MACP Nos. 37 and 38 of 2020 was partly enhanced.

(3.) The facts are not in dispute. On 12/3/2020, two young students, Hirenbhai Bhikhubhai Vekariya and Abhaybhai Ravjibhai Parmar, both aged 17 years and pursuing their 12th Standard education, met with a tragic accident. While returning from their examination, the motorcycle ridden by Hirenbhai (with Abhaybhai as pillion rider) was struck by a BMW car driven in rash and negligent manner. Both sustained grievous injuries and succumbed.