DHANJIBHAI BHAGWANBHAI TADVI Vs. KANUBHAI RAMANBHAI PATEL

JUDGEMENT

(1.) The present First Appeal is filed against the impugned judgment and award dtd. 19/12/2017 passed by the M.A.C.Tribunal (Main), Narmada at Rajpipla, in M.A.C.Petition No.249 of 2015.

(2.) The brief facts of the case are as under:

(3.) Mr. Essa Hakim, learned advocate for the appellants submitted that the deceased was a young boy of 17 years and was a promising young boy. Therefore, the income of the deceased ought to have been assessed properly. He submits that by the impugned judgment and award, the compensation so granted is grossly inadequate and not just and proper in the facts and circumstances of the present case.