SAVITABEN CHANDUBHAI VALAND DELETED AS PER ORDER BELW EX58 AND ORS Vs. RAKESHBHAI MAHESHBHAI BAROT AND ORS

JUDGEMENT

(1.) THIS appeal under the Motor Vehicles Act is at the instance of claimants and is directed against an award dated 17th February, 2007 passed by the Motor Accident Claim Tribunal (Aux.), Vadodara in MACP No.258 of 2001, thereby, awarding a sum of Rs.1,45,000/ - as compensation for the death of the victim.

(2.) THERE is no dispute that the victim, who was aged 60 years was traveling as a pillion rider on a motorcycle and at that point of time, met with an accident, where a jeep coming from opposite direction collided with the said motorcycle resulting in the death of the victim.

(3.) ACCORDING to the claimants, the victim used to get Rs.6000/ - per month as pension and over and above was in employment on ad hoc basis at a fixed salary of Rs.6000/ -. The claimants further asserted that the victim had further income of Rs.4000/ - from agriculture. Therefore, they claimed Rs.20 lac as compensation in all counts.