SHRAVANBHAI MOTIRAM BHIL KOLI Vs. PREMJIBHAI BHIKHABHAI RATHOD

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 07.06.1997 passed by the Motor Accident Claims Tribunal (Aux.), Vadodara in M.A.C.P. No.1506/1991 whereby, the claim petition was partly allowed and the appellants, original claimants, were awarded compensation of Rs.51,000/- along with interest at the rate of 12% per annum from the date of application till its realization.

(2.) THE facts in brief are that the son of the appellants, Anil, was serving as a Labourer with respondent no.2-Company and was working as such in Tractor bearing registration no. GJP 5069 belonging to the Company. On 07.06.1991 while said Anil was travelling in the Tractor, which was being driven by respondent no.1 in a rash and negligent manner, said Anil fell down from the Tractor and the Tractor ran over him. On account of the said accident, Anil died on the spot. THE claim petition was preferred before the Tribunal, which came to be partly allowed by way of the impugned award. Being aggrieved by the amount of compensation awarded, the appellants have preferred the present appeal.

(3.) THE income awarded under the other heads are not interfered with and are, accordingly, confirmed. No other contention has been raised by the appellants for seeking enhancement of the amount of compensation.