VYAS LILADHAR PITAMBERBHAI Vs. DRIVER SULEMAN MUSABHAI

JUDGEMENT

(1.) THE appellants herein have challenged the award dated 12.07.1991 passed by the Motor Accident Claims Tribunal (Aux.), Surendranagar in Motor Accident Claims Petition No. 150 of 1986 so far as the Tribunal awarded only Rs. 22,000/- as compensation with interest and costs.

(2.) IT is the case of the appellants that on 18.10.1985 the deceased was going with his Sheth in a matador bearing registration no. GAP 9163 from Nadiad to Rajkot. At that time a truck bearing registration no. GRP 3962 being driven by the original opponent no. 1 in a rash and negligent manner dashed with the matador as a result of which the appellant no. 1's son died on the spot. The appellants along therefore filed claim petition for compensation to the tune of Rs. 1.50 lakh. The Tribunal after hearing the parties passed the aforesaid award.

(3.) RD ) where the number of dependent family numbers is 2 to 3, one-fourth (1/4