JYOTSNABEN BHUPATBHAI RAMANI Vs. GULABHSINH HARUBHA JADJA

JUDGEMENT

(1.) IN connection with the vehicular accident that occurred on 07.01.2000 on the Rajkot ? Jamnagar Higway, involving two vehicles, viz. a motor-cycle bearing registration No. GJ-10-C-4700 and a Dumper bearing registration No. GJ-10-U-5508 and in which Bhupatbhai Gokalbhai Ramani expired, the legal heirs preferred a claim petition being M.A.C.P. No.155/2000 before the Motor Accident Claims Tribunal, Rajkot claiming total compensation of Rs.10.00 Lacs. The said claim petition came to be disposed of along with other claim petitions by common judgment and award dated 24.09.2002 whereby, the claim petition was partly allowed and the appellants, original claimants, were awarded total compensation of Rs.2,27,000/- along with interest at the rate of 9% per annum from the date of application till its realization with proportionate costs.

(2.) BEING dissatisfied with the amount of compensation, the appellants have preferred the present appeal for enhancement.

(3.) TH while calculating amount under THe head of loss of dependency benefit. For THis purpose, reliance has been placed on THe decision of THe Apex Court in THe case of Sarla Verma v. Delhi Road Transport Corporation, (2009) 6 S.C.C. 121. It is, THerefore, submitted THat THe amount under THe above head deserves to be enhanced.