HARSHABEN MUKESHBHAI PATEL Vs. SULEMAN KARIMKHAN PATHAN

JUDGEMENT

(1.) THIS appeal has been filed by the claimants under Sec.173 of the Motor Vehicles Act, 1988 being aggrieved and dissatisfied with the judgment and award dated 17-1-2012 passed by the Motor Accidents Claims Tribunal (Main), Navsari, in MACP No.190 of 2009.

(2.) THE claim petition has been filed by the heirs and legal representatives of the deceased Mukeshbhai Gulabbhai Patel claiming Rs.8,00,000/- as compensation for his death which is alleged to have been caused in an accident which took place on 29-5-2007 at about 20.45 hours when motor car No.GJ-15-BB-2727 driven by the deceased was dashed by truck No.GJ-15-U-6474 driven rashly and negligently by its driver causing fatal injuries to the deceased. After hearing the learned advocates appearing for the parties and considering oral as well as documentary evidence on record, the impugned award was passed by the Tribunal.

(3.) THE learned advocate for the appellants has restricted his arguments only on the quantum awarded. He contended that considering the age of the deceased and income, award may be enhanced.