NARENDRABHAI HARIBAHI WAGHELA Vs. JASHODABEN VINODBHAI PARMAR

JUDGEMENT

(1.) The present First Appeal impugns judgment and order dtd. 24/8/2018 passed by Chairman, Motor Accident Claims Tribunal (Main), Vadodara in Motor Accident Claim Petition No.529 of 2009.

(2.) The brief facts leading to filing of the present First Appeal are as follows :-

(3.) Learned advocate Mr. Karna Dhomse appearing on behalf of the appellant submitted that the learned Tribunal has committed an error in assessing the income of the appellant of Rs.3000.00 per month. He submitted that the appellant had produced on record the salary certificate showing the income of Rs.5000.00 per month which the learned Tribunal ought to have taken into account while calculating the compensation. He further submitted that looking to the injuries suffered by the appellant, the learned Tribunal ought to have considered the loss of future prospective income of the appellant. He submitted that the same has been totally ignored by the learned Tribunal and looking to the injuries sustained, the appellant is entitled to the compensation towards future prospective income.