PRABHATBHAI POONAMBHAI PARMAR Vs. PRABHUBHAI NATHABHAI PANCHAL

JUDGEMENT

(1.) BY way of this appeal, the appellant- original claimants has challenged the judgement and award dated 11.02.2010, passed by the Motor Accident Claims Tribunal(Main), Kheda at Nadiad, in M.A.C.P. No.494 of 2009, whereby the tribunal has awarded compensation in the sum of Rs.1,30,500.00 to the claimants with interest at the rate of 9% from the date of filing of the petition till realization.

(2.) THE brief facts leading to filing of this appeal are that on 26.11.2008, at about 7.30 p.m. one Prahaladbhai Prabhatbhai Sodha Parmar was going on his bicycle. At that time one Tractor bearing registration No. G.J.A.N.2798 came and dashed him. As a result of the said accident, he sustained grievous injuries and due to which he died. Therefore, the parents of the deceased filed claim petition being M.A.C.P. No.494 of 2009, before the Tribunal for compensation. The Tribunal after hearing learned advocates for the respective parties and after considering the evidence on record decided the claim petition and passed the award as stated hereinabove against which the present appeal is preferred by the appellants-original claimants.

(3.) LEARNED counsel for the respondents has supported the judgement and award of the Tribunal and submitted that the Tribunal after considering the evidence on record has passed the award.