KRISHNAKUMAR PARSOTTAMBHAI KAPADIA Vs. ABUBHAI ISMAILBHAI KHAFI

JUDGEMENT

(1.) The challenge has been given to the judgment dtd. 26/8/2009 passed in M.A.C.P. No.165 of 2005 by Motor Accident Claims Tribunal (Main), Jamnagar.

(2.) Mr. Hemal Shah, learned advocate for the appellants submitted that the deceased was aged about 24 years at the time of the accident. Mr. Shah submitted that he was Manager in a partnership firm and books of account from Exh.43 to 46 were produced to substantiate the income.

(3.) Advocate Mr. Maulik Shelat submitted that the Tribunal has granted total compensation of Rs.4,20,000.00 and appropriate amount has been considered under various other heads, thus, stated that no indulgence is required of this Court.