RASKSHABEN RAMESHCHANDRA JOSHI Vs. NILESH SUBHASHBHAI SHETH

JUDGEMENT

(1.) The appellants - original claimants have preferred this appeal under Sec. 173 of the Motor Vehicles Act 1988 (hereinafter referred to as "the Act") being aggrieved and dissatisfied by the judgment and award dtd. 21/4/2009 passed by learned Motor Accident Claims Tribunal (Aux.), Ahmedabad in Motor Accident Claims Petition No.1043 of 2003.

(2.) The brief facts of the case that emerge from the record of the appeal are as under.

(3.) The claimants i.e. wife, children and mother of deceased Rameshchandra Joshi preferred the claim petition mainly contending that the impugned judgement and award passed by the learned Tribunal is improper and unjust to some extent and against the provisions of the law and facts and circumstances of the case. That the deceased was working in Reliance Industries and was earning Rs.4290.00 per month. That the claimants have spent a huge amount for funeral and last rites of the deceased but due to his sad demise, they have lost their source of income and hence, the claimants have claimed compensation of Rs.6,00,000.00 jointly and severally from the opponents.