SANGADA RAJESHBHAI KANJIBHAI Vs. SABURBHAI NARSINGBHAI PASAYA

JUDGEMENT

(1.) ADMIT. Mr. Palak Thakkar, learned advocate waives service of notice of admission on behalf of respondent no.3.

(2.) The facts of the case suggest that on 16/7/2011 at about 01:00 p.m., the deceased and the minor daughter were traveling in a rickshaw bearing registration no. GJ-17 U- 4553. The rickshaw was driven in a rash and negligent manner by opponent no.1, as a result of which, the deceased was thrown out of the said rickshaw and was struck down on the road and hence, sustained serious injuries. It is stated that she was admitted in the Samir Hospital, Dahod, where she succumbed to the injuries during treatment.

(3.) Ms. D.B. Zala, learned advocate for Mr. Zabuawala, learned advocate for the appellants submits that the challenge is given to the judgment and award dtd. 6/1/2016 passed in MACP no.422 of 2011 primarily with a prayer to enhance the award amount.