PARVATBHAI MANUBHAI MOHANIYA Vs. SANDIPKUMAR MAHASING SHER

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties.

(2.) The appeal is filed against the judgment and award dtd. 27/3/2019 passed by the MACT (Aux), Savli in MACP no.1675 of 2015.

(3.) Mr. Nishit Bhalodi, learned advocate for the appellants-claimants submits that the deceased lady was a labourer and also was housewife looking after the family of 5 children. He submits that the income has not been considered keeping in view the Consumer Price Index and cost of Inflation Index, 2013 and further submits that the consortium amount has not been granted to the children who have lost their mother and the husband lost his spouse.