BABUBHAI GOKALBHAI PATEL Vs. JETHALAL LAXMICHAND NAGAR

JUDGEMENT

(1.) THIS Appeal is filed by the appellants " original opponent Nos.2 and 3 against the award passed by the Motor Accident Claims Tribunal (Aux.), Ahmedabad (Rural), Mirzapur, Ahmedabad in MAC Petition No.644 of 1987 dated 23.9.1991 awarding Rs.1,56,000/- to the respondents No.1 and 2 herein.

(2.) ORIGINAL applicants " respondent Nos.1 and 2 herein, have preferred one MAC Petition No.644 of 1987, averring the facts that their son deceased Mukheshkumar met with an accident on 8.6.1986, at that time, he was on duty as conductor of the matador. The said vehicle Matador reached at village Anasan, at that time, the rear wheel burst and the vehicle turned turtle. The deceased was earning Rs.800/- as a conductor on the said vehicle. As per the claim of the original applicants, the deceased was also doing repairing work of clocks and earning Rs.1000/-. The deceased was having driving licence to drive the motor vehicle. Therefore, the original applicants have claimed in all Rs.3,00,000/- as compensation before the Motor Accident Claims Tribunal.

(3.) FEELING aggrieved and dissatisfied with the aforesaid award of the learned Tribunal, the appellants herein preferred this Appeal.