BHADRESH KISHORCHANDRA SHAH Vs. GHANSHYAMBHAI TALSIBHAI PATEL

JUDGEMENT

(1.) THIS claim petition is filed for enhancement of compensation from Rs.1,54,500/- to Rs.10,45,500/- in the Motor Accident Claim Petition in which the son of the claimants has expired.

(2.) AS per the facts of the case, on 19.2.1994 the son of the claimants i.e. Bhadresh Kishorchandra Shah was going on scooter having registration No.GJ 7 CD 2121 which met with an accident with mini truck which was coming from behind and crushed the deceased.

(3.) THE accident in question is not disputed. Even, the fact that the driver of the offending vehicle i.e. driver of the truck having registration No.GJ 6 T 6398 was driving in rash and negligent manner is not in dispute. Otherwise also, issue No.1 has been decided in favour of the claimants and against which, no appeal has been filed.