JIVABHAI TRIKAMBHAI ADEDARA Vs. DHIRAJLAL VAJERAM BAVAJI

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 23.06.2000 passed by the Motor Accident Claims Tribunal [Auxi.] at Veraval in M.A.C.P. No. 236 of 1991, whereby the claim petition was partly allowed and the original claimants were awarded total compensation of Rs.90,000/- along with interest @ 12% per annum from the date of application till its realization.

(2.) THE facts in brief are that the son of the appellant ? Ramjibhai Jivabhai who was serving as a Cleaner in a Truck bearing No. GJ-11-T-7872, while he was sleeping below the said truck, the driver of the Truck without any intimation started the truck, as a result of which Ramjibhai sustained severe bodily injuries and died on the spot. THE legal heirs of the deceased filed claim petition, which came to be partly allowed, by way of the impugned award. THE present appeal has been filed for enhancement of the amount of compensation.