JETHA MEGHA CHAVDA Vs. MAKANJI SHAMJI DABHI

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 12.03.1997 passed by the Motor Accident Claims Tribunal (Main), Jamnagar in M.A.C.P. No. 403 of 1993, whereby the claim petition was partly allowed and the original claimants were awarded total compensation of Rs.50,000/- along with interest @ 12% per annum from the date of the application till its realization.

(2.) THE facts in brief are that on 26.03.1993, while Damji Jetha, was going towards Village Jamvadi, at that time, the driver of the ST. bus bearing no. GRU 8091, in a rash and negligent manner, dashed the bus from behind. As a result thereof, Damji Jetha sustained severe bodily injuries and later on he died. THE legal heirs of the deceased, appellants herein, filed claim petition, which came to be partly allowed, by way of the impugned award. By way of this appeal, the appellants have claimed enhancement of the amount of compensation.

(3.) SO far as income awarded under the other heads are concerned, learned counsel for the appellants has not challenged the same. Hence, the income awarded under all other heads are confirmed.