LEGAL HEIRS AND REPRESENTATIVES OF DECEASE JAYANTIBHAI ALKHABHAI CHAMAR Vs. HATISINH KODARSINH PARMAR

JUDGEMENT

(1.) The present First Appeal, under Sec. 173 of Motor Vehicles Act, 1988, is preferred by the appellant - original claimant, being aggrieved and dissatisfied with the judgment and award dtd. 31/7/2006 passed by the Motor Accident Claims Tribunal (Aux.), Himatnagar in Motor Accident Claim Petition No.21 of 1998, by which the Tribunal has awarded compensation of Rs. 1,54,600.00 with 7.5% per annum interest to the claimant, holding the Opponents liable, jointly and severally.

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

(3.) 1 Learned advocate Mr. J.V. Japee for the appellant - original claimant has submitted that the Tribunal has committed an error in not properly calculating the amount of compensation. He has submitted that the amount of award is on lower side as the Tribunal has not properly considered the various aspects; like multiplier, income of the claimant, disability, and liability, etc.