G S R T C Vs. KOKILABEN

JUDGEMENT

(1.) The present appeal arises against the judgement and the order dated 07.01.2008 passed by the learned Tribunal in MACP No.2852/01, whereby the learned Tribunal has awarded the amount of Rs.7,78,536/- swith interest at the rate of 7.5% p.a.

(2.) The short facts of the case appears to be that the deceased Ratilal Gohil while going as a pillion rider in the scooter bearing No.GBF-484 sustained injuries on 15.10.2001 since one S.T.Bus bearing No.GJ-18-V-7999 dashed with the scooter and the deceased was thrown away from the scooter and sustained injury and thereafter, he succumbed to the injuries. The claim petition was filed being MACP No.2852/01 by the dependent members of the family of the deceased for compensation of Rs.15 Lakhs. The Tribunal ultimately, passed the above referred judgement and order. It is under these circumstances, the present appeal before this Court.

(3.) We have heard Ms.Vasavdatta Bhatt, learned counsel appearing for the appellant and Mr.Darji appearing for the original claimants.