JASBHAI BHAILALBHAI PATEL Vs. BALMURBHA K MUNIPATE DEVRE

JUDGEMENT

(1.) FEELING aggrieved and dissatisfied with the impugned judgment and award dated 12.05.2006 passed by the learned Motor Accident Claims Tribunal (Auxi.), Vadodara (hereinafter referred to as "Tribunal") in Motor Accident Claim Petition No.1263/2000 by which the learned Tribunal has partly allowed the said claim petition and has awarded a total sum of Rs.11,95,000/towards compensation for the death of deceased Rajubhai @ Rajendrabhai Patel under different heads with interest at the rate of 7.5% p.a. thereon from the date of application till realization, the appellants herein original claimants have preferred the present appeal for enhancement of the compensation awarded by the learned Tribunal.

(2.) THE facts leading to the present appeal in nutshell are as under:

(3.) SHRI Vishal Mehta, learned advocate appearing on behalf of Shri Mehul Shah, learned advocate appearing on behalf of the original claimants has vehemently submitted that the learned Tribunal has materially erred in awarding Rs.11,95,000/only towards compensation for the death of the deceased.