HINABEN JAMANBHAI Vs. RELIANCE PETROLEUM LTD

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. 9/1/2009 passed by learned Motor Accident Claims Tribunal (Aux.), Jamnagar in Motor Accident Claims Petition No.919 of 2000.

(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 Jamanbhai preferred the claim petition mainly contending that they had lost their bread earner and the deceased was working in Jalaram Transport as an Assistant Manager and was earning Rs.4600.00 per month and was also doing wholesale business of tea and earning around Rs.2000.00 per month from that business and hence, the deceased was earning around Rs.6000.00 per month. That the claimants have spent a huge amount for funeral and last rites of the deceased and the deceased was healthy and would live upto 80 years, but due to his sad demise, they have lost their source of income and hence, the claimants have claimed compensation of Rs.7,00,000.00 jointly and severally from the opponents.