THAKOR AMRATJI BALWANTJI Vs. VIPINKUMAR DAYABHAI BAROT

JUDGEMENT

(1.) Heard Mr.Kaash Thakkar, learned advocate for the appellants and Mr.G.C.Mazmudar, learned advocate for the opponent No.3.

(2.) Challenge in this appeal is to the judgement and award passed by the Motor Accident Claims Tribunal (main Patan) dtd. 12/1/2018. The award arose out of a Motor Accident Claim Petition No. 322 of 2010.

(3.) Facts in brief would indicate that the date of the accident was on 18/9/2010 when the appellant - deceased Thakor Valjiji Amratji was walking and was met with an accident as a result of collusion with a Tempo bearing registration number GJ-1-AT-7403. The case of the claimants before the Motor Accident Claims Tribunal was that the income was Rs.3,300.00 and the age of the deceased was 21 to 22 years. The Tribunal assessed the income as Rs.3,000.00 based on which compensation amount of Rs.3,89,000.00 was awarded.