PATEL RAMABHAI MANGALDAS Vs. DASARATHBHAI BABABHAI PATEL

JUDGEMENT

(1.) Since all the three first appeals arising from the same accident, they are decided by this common judgment.

(2.) Present first appeals are filed by the original claimants - legal heirs (parents) of the deceased for enhancement of the amount awarded by the learned Tribunal.

(3.) Feeling aggrieved and dissatisfied with the impugned common judgment and award dtd. 28/6/2016 passed by the learned Motor Accident Claims Tribunal (Aux.), at Mehsana in Motor Accident Claims Petition Nos.710 of 2009, 711 of 2009 and 712 of 2009 whereby the Tribunal has partly allowed the claim petitions and awarded Rs.3,86,000.00 towards compensation to the legal heirs (parents) of the deceased of Motor Accident Claims Petition Nos.710 of 2009 and 712 of 2009 and Rs.4,34,000.00 towards compensation to the legal heirs (parents) of the deceased of Motor Accident Claims Petition No. 711 of 2009, the original claimants (parents of the deceased) have preferred present First Appeals.