RAMILABEN ARVINDBHAI PARMAR Vs. MONU NIYAZ MOHAMMAD

JUDGEMENT

(1.) The present First Appeal impugns the judgment and award dtd. 13/7/2018 passed in M.A.C.P. No.888 of 2015 by the Motor Accident Claim Tribunal (Aux.) at Vadodara.

(2.) The brief facts giving rise to the present first appeal are as follows :-

(3.) Aggrieved the appellant herein preferred M.A.C.P. No.888 of 2015 under Sec. 166 of the Motor Vehicles Act, 1988 claiming compensation of Rs.10,00,000.00 for the death of minor son deceased Alpesh, who was aged about 11 years at the time of accident. Upon notice issued by the tribunal, the opponents appeared and the parties led oral as well as documentary evidence in support of their case. By the impugned judgment and award dtd. 13/7/2018, the learned Tribunal was pleased to partly allow the claim petition of the appellant herein and awarded a compensation of Rs.4,08,000.00 along with interest at the rate of 9% per annum from the date of petition till its realization alongwith proportionate cost.