GOPALBHAI MOHANBHAI VASAVA Vs. JAGDISH D PATEL

JUDGEMENT

(1.) THIS appeal is directed against the judgement and award dated 14,02.2005 passed by the Motor Accident Claims Tribunal (Aux), Vadodara in Motor Accident Claims Petition No.797 of 1993 wherein the learned Tribunal has partly allowed the aforesaid claim petition by awarding compensation in the sum of Rs. 85000/ at the rate of 9% from the date of filing of the application till the realization.

(2.) ON 03.05.1993 at about 8.00 a.m. when Mohanbhai was crossing the road, the jeep dashed with him. As a result of this, he fell down and sustained serious injuries and succumbed to the injuries. The legal heirs of the deceased filed the aforesaid claim petition wherein the learned Tribunal passed the aforesaid award. This appeal is at the instance of claimant foe enhancement of compensation.

(3.) HE further contended that learned Tribunal has awarded only Rs. 2000/ towards funeral expenses. It should be awarded Rs. 5000/ as per decision of the Hon'ble Apex Court in case of Sarla Verma (Supra).