HASMUKHBHAI VASHRAMBHAI RATHOD Vs. KALUBHAI KESHUBHAI RATHOD

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 06. 4.2005, passed by the Motor Accident Claims Tribunal (Main.), Bhavnagar in application below Exh. I in M.A.C.P. No. 628 of 2002, whereby the Tribunal has awarded compensation in the sum of Rs.1,74,500/- to the claimant with interest at the rate of 9% from the date of filing of the petition till realization.

(2.) ON 29. 7.2002 at about 3.30 p.m, when Ritaben and her friend Alpa Maldebhai were going towards Mayuram Society for shopping and walking on the side of the road, the driver of Ambassador Car No. GFP 2285 came from Vanthali side and hit Ritaben causing her serious injuries. She was taken to the hospital and she died on 01. 8.2002. The parents of the deceased therefore, filed the aforesaid claim petition before the Tribunal wherein the aforesaid impugned award came to be passed. This appeal is for enhancement of compensation.