TRANSPORT MANAGER Vs. MADHUBEN DANABHAI VALODARA

JUDGEMENT

(1.) THE appellant herein has challenged the award dated 09.02.2005 passed by the Motor Accident Claims Tribunal (Aux.), Ahmedabad in Motor Accident Claims Petition No. 59 of 2001 so far as the Tribunal awarded Rs. 3,29,500/- by way of compensation to the original claimants along with 9% interest.

(2.) THE original claimants had filed application under section 163 A of the M.V. Act to get compensation on structured formula basis on account of the death of deceased in the vehicular accident on 15.10.2001. THE Tribunal after hearing the parties passed the aforesaid award.

(3.) THE Tribunal has specifically considered the age and income of the deceased and as per the schedule arrived at a figure of Rs. 3,20,000/- to which Rs. 4500/- is added qua funeral expenses and loss of estate. This court is in complete agreement with the reasonings adopted and findings arrived at by the Tribunal and therefore do not see any reason for causing interference. In the premises aforesaid, appeal is dismissed. No costs.