BHENABEN RAMBHAI CHUDASMA Vs. SITABEN PARASHBAI PRAJAPATI

JUDGEMENT

(1.) By way of this Appeal, the Appellants-claimants as heirs of the deceased have challenged the judgment and award dtd. 25/11/2016 passed by the learned Motor Accident Claims Tribunal (Auxi.), Gir-Somnath at Veraval in M.A.C.P. No.164 of 2006.

(2.) The facts giving rise to the present Appeal can be put succinctly as under :-

(3.) Learned Advocate for the appellants-claimants Mr. Hemal K. Shah submitted that the assessment of income was required to be made as per the Minimum Wages Schedule, and consortium loss was required to be paid as per the decision of the Hon'ble Apex Court in the case of Magma General Insurance Co. Ltd vs Nanu Ram Alias Chuhru Ram reported in (2018) 18 SCC 130.