JAYANTIBHAI ATMARAMBHAI Vs. VEERPALSINH GYANSINH CHAUHAN

JUDGEMENT

(1.) This First Appeal is preferred by the appellant against the impugned judgment and award dtd. 31/8/2020 passed in Motor Accident Claims Petition No.15 of 2016 by the 3rd MACT, Limbdi district Surendranagar, whereby the learned Tribunal has awarded the compensation of Rs.5,50,380.00 along with interest @ 9% per annum.

(2.) The Brief facts leading to the case are as follows:

(3.) Ms. Amrita Ajmera, learned advocate appearing for the appellant submits that the learned Tribunal has grossly erred in assessing the income of the appellant at Rs.3,000.00 per month. She submits that the appellant was a tailor by profession and was earning Rs.15,000.00 per month, and therefore, the learned Tribunal ought to have assessed a reasonable amount towards monthly income. In any case, the learned Tribunal has erred in assessing the income at Rs.3,000.00 per month, which is even less than the minimum wages as prescribed for a skilled worker since the appellant was a tailor by profession.