RESHAMSING LAHORASING RAJPUR Vs. HANSABEN RAJENDRABHAI PATEL

JUDGEMENT

(1.) THE present appeal arises out of the judgment and award rendered by the Motor Accident Claims Tribunal (Main), Surat (the Tribunal) in MACP No.626 of 1988 dated 02.05.1994.

(2.) THE facts arising in the present appeal can be summarized as under:

(3.) RESPONDENTS herein filed a claim petition before the Tribunal and claimed compensation of Rs.12 lacs, which came to be registered as MACP No.626 of 1988. It was the case of the respondents -original claimants that deceased was 34 years old and had a degree of Bachelor of Arts and was engaged in the wholesale business of medicines in the name and style of Dahayabhai Makandas Patel and Sons and was earning Rs.1 lac p.a. That the deceased was the sole bread winner of the family. That the accident has resulted into a colossal economic loss to the family and thus, claimed Rs.12 lacs as total compensation.