SHARDABEN RAMESHBHAI SOLANKI Vs. PATEL VATSAL PRADEEPBHAI

JUDGEMENT

(1.) This appeal is filed by the appellants-original claimants seeking enhancement of the compensation amount awarded by the learned Motor Accident Claims Tribunal (Aux.) & 3rd Additional District Judge, Kheda at Nadiad (hereinafter referred to as "the Tribunal") vide impugned judgment and award dtd. 6/10/2016 passed in M.A.C.P. No.1291 of 2012, whereby, the Tribunal has partly allowed the claim petition and awarded a sum of Rs.7,61,600.00 in favour of the claimants.

(2.) It came to be held by the Tribunal that said amount was ordered to be awarded to the deponents. Feeling aggrieved and dissatified with the impugned judgement and award, present appeal has been filed.

(3.) Brief facts of the present case are that on 21/9/2012, the deceased Rameshbhai Maganbhai Solanki was riding his bicycle on the correct side of the road, and when he reached at the place of accident i.e. on Bakrol -Vadtal road, at that time, one Motorcycle bearing Registration No. GJ-23-K-633, driven by the opponent No.1, came from the back side, in full speed, in rash and negligent manner and violently dashed in the deceased's bicycle. As a result of this accident, the deceased sustained serious injuries on his body and eventually succumbed to them. Thereafter, the FIR came to be lodged. Hence, the appellants- original claimants have filed claim petition before the Tribunal. The Tribunal, after evaluating the pleadings and evidence tendered by the parties, partly allowed the claim petition and awarded a sum of Rs.7,61,600.00 under the different heads as against the claim of Rs.9,00,000.00.