RAVJIBHAI RUDABHAI KHATARIYA Vs. ARBABKHAN SAKARKHAN

JUDGEMENT

(1.) Since the issue is only with regard to income of the deceased, with the consent of the Advocates appearing on record, the Appeal is taken up for final hearing today.

(2.) By way of this Appeal, the appellants - claimants have challenged the judgment and award dtd. 16/12/2017 passed by the learned Motor Accident Claims Tribunal (Aux-6), Anjar-Kachchh in M.A.C.P. No.34 of 2016 (Old M.A.C.P. No.269 of 2003).

(3.) The facts of the case as could be culled out from the judgment and award is that on 24/6/2003 at around 14.30 hours, the deceased - Bharat Ravjibhai Khatariya was returning to his house from office and while he was standing by the side of the road, one Prabhu Naranbhai Kataria came driving his Tanker bearing Registration No.GJ-12-V-9311 in a rash and negligent manner and dashed with the deceased, as a result of which the deceased sustained head injuries and later on succumbed to the injuries.