LAWS(GJH)-2024-2-121

PATEL NAROTTAMDAS SHANKARLAL Vs. ASHVINKUMAR B. CHAUDHARY

Decided On February 09, 2024
Patel Narottamdas Shankarlal Appellant
V/S
Ashvinkumar B. Chaudhary Respondents

JUDGEMENT

(1.) The challenge is given to the judgment dtd. 6/7/2021 passed by Motor Accident Claims Tribunal (Auxi.), Mahesana at Visnagar in M.A.C.P. No.60 of 2013. The compensation amount has been granted as Rs.27,680.00 at 9% per annum. The injured claimant has taken exception to it raising the ground that the compensation amount has not been appropriately granted.

(2.) Mr. A.V.Prajapati, learned advocate for the claimant submitted that the income was required to be assessed in accordance to the evidence adduced before the Tribunal, where the claimant has stated that he was earning Rs.10,000.00 per month.

(3.) Learned advocate Mr. G.C. Mazmudar submitted that the claimant was required to produce the evidence on record to prove his income, and further the medical bills were required to be proved to claim for the same.