SURESHCHANDRA DAHYABHAI PATEL Vs. RAMANLAL VITHALDAS PATEL

JUDGEMENT

(1.) Heard learned Advocate Mr. Vibhuti Nanavati for appellants and learned Senior Advocate Mr. RR Marshall for respondentss.

(2.) This appeal is preferred by appellants, valued at Rs.1,37,000.00 for the purpose of court fees and Rs.2,00,000.00 for the purpose of jurisdiction, challenging award made by claims tribunal, Ahmedabad in MACP No. 1508 of 1992 Exh.35 decided on 19.8.2000. Claims Tribunal, Ahmedabad has awarded Rs.64,000.00 with 12 per cent interest in favour of appellants and, therefore, for enhancement, present appeal is preferred by appellants.

(3.) Learned Advocate Mr. Nanavati submitted that accident occurred in which Bhumikaben, daughter of appellants died for which Rs.64,000.00 has been awarded by claims tribunal but he submitted that claims tribunal has not properly considered loss of future income of deceased daughter Bhumikaben and has also not properly worked out compensation in accordance with law. He submitted that claims tribunal ought to have awarded at least Rs.2,00,000.00 in favour of appellants.