JARINABEN Vs. DIPAKBHAI VAKALABHAI SHUKLA

JUDGEMENT

(1.) This First Appeal is preferred by the appellants against the impugned judgment and award dtd. 26/3/2019 passed in Motor Accident Claims Petition No.1317 of 2012 by the Motor Accident Claims Tribunal, Vadodara whereby the learned Tribunal has awarded the compensation of Rs.8,01,250.00 along with interest @ 9% per annum.

(2.) The factual matrix in the present appeal is as follows:

(3.) Mr. Dhruv K. Dave, learned advocate appearing for the appellants submits that the appellants have brought the cogent evidence on record to show that the deceased was in the business of milching and animal husbandry. He was given a certificate by the State Government for high yield of milk production per day. He was also known doctor in the area around his residence in respect of milch animals. The deceased was also engaged in the business of producing and selling milch animals. It was, therefore, claimed that out of these activities, the combined annual income of the deceased was Rs.2,50,000.00 annually. He submits that the appellants had produced on record the certificate of The Sadhi Doodh Udpadak Sahakari Mandali Limited (for short, "Mandali") whereby the family of the deceased had sold milk worth Rs.2,05,163.00 to the Mandali from 1/4/2012 to 31/3/2013.