NAGJI BHADUJI DABHI Vs. HAKIMBHAI RASULBHAI MANSURI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 22/2/2006 passed in MAC Petition No.57 of 2002 by the learned MAC Tribunal (Aux.), Sabarkantha at Himmatnagar, the appellants - original claimants have approached this Court by way of present Appeal under the provision of the Motor Vehicles Act , 1988 (for short 'the MV Act ').

(2.) The original claim was of Rs.2,25,000.00, as against that the learned Tribunal has awarded a sum of Rs.1,31,000.00 with 7.5% interest under various heads.

(3.) It is the case of the claimants that on 25/10/2001, while their minor son was standing on the road side, at that time one Tempo bearing registration No.GJ-9-T-6989 driven by the driver in rash and negligent manner, dashed with the minor deceased. Due to the accident, the minor deceased received serious injuries and ultimately, succumbed to those injuries and died on the spot. Thus, the original claimants being parents had approached the learned Tribunal for seeking compensation for untimely death of their son, under the provision of Sec. 166 of the MV Act.