AHMEDABAD MUICIPAL TRANSPORT SERVICE Vs. USHABEN KALIDAS SOLANKI

JUDGEMENT

(1.) These two appeals were heard together as these appeals arise out of two applications for compensation under the Motor Vehicle Act arising out of same accident.

(2.) So far as First Appeal No.22 of 2004 is concerned, it appears that the victim was aged 40 years serving in PWD Department of the Government of Gujarat having salary of Rs.4425/- a month. The date of accident is 12th July, 1996. In the claim application, the claimants, who are widow and four children of the deceased claimed a sum of Rs.10 lac. It appears that the Tribunal has awarded Rs.9,44,000/-. Being dissatisfied, the owner of one of the offending vehicles involved with the accident has come up with this appeal, thereby praying for reduction of Rs.4 lac.

(3.) So far as First Appeal No.23 of 2005 is concerned, the victim was a 13 year's old girl and was a student. Her parents claimed a sum of Rs.3 lac and the Tribunal has awarded Rs.3,08,000/- as just amount of compensation. In the First Appeal No.23 o 2005, the owner of the offending vehicle has prayed for reduction of Rs.1,08,000/- from the said amount.