MAHENDRABHAI CHIMANBHAI PATEL Vs. BHIKHABHAI PATANWADIYA

JUDGEMENT

(1.) THE present appeal under Section 173 of the Motor Vehicles Act has been preferred by the legal heirs and representatives of Mahendrabhai Chimanbhai Patel, aggrieved by the judgment and order passed by the Motor Accident Claims Tribunal (Auxi.), at Bharuch dated 16.04.2007, holding that appellants are entitled to claim loss to estate of the deceased and thus awarded sum of Rs. 80,600/= towards future loss of income and medical expenses.

(2.) THE original claimant preferred claim petition vide Motor Accident Claims Petition No. 157 of 1993 claiming a total amount of Rs.5,00,000/= for the injuries sustained by him in the motor accident which took place on 24.04.1990 on the Netrang to Rajpardi road while they were traveling in a Tempo with their goods. In the said accident, his left leg below knee was amputated, index finger of left hand had also amputated and he was not able to walk.

(3.) ARE before this Court claiming that the appellants are entitled to get compensation towards pain, shock and suffering in view of the decision rendered in the case of Surpal Singh Ladhubha Gohil versus Raliyatbahen Mohanbhai Savlia and Ors. reported in 2009(2)G.L.H. 217.