JASHUBEN NICHABHAI PATEL Vs. SURESHBHAI MORARBHAI PATEL

JUDGEMENT

(1.) Heard Mr.Hiren Modi, learned counsel for the appellants and Mr.G.C.Mazmudar, learned counsel for opponent No.3.

(2.) Challenge in this appeal is to the judgement and award dtd. 1/8/2014 passed by the Motor Accident Claim Tribunal, Surat, in MACT Claim No. 136 of 2001, by which, the Tribunal has awarded a compensation of Rs.1,23,000.00 to the claimants with running interest at the rate of 9% per annum from the date of the petition till realization.

(3.) Mr.Hiren Modi, learned counsel for the appellants would submit that though the income for the year as pleaded on the dated of the accident which was 22/1/2001, was Rs.3,000.00, the Tribunal has proceeded on assessing the income as Rs.1,500.00.