G S R T C Vs. DILIPSINH

JUDGEMENT

(1.) BY way of the present appeal, the appellant has challenged judgement and award dated 5.1.2006 passed by Presiding Officer, Fast Track Court No. 4, Ahmedabad (Rural) in Motor Accident Claims Petition No. 683 of 1996 awarding compensation of Rs. 1,95,000/ - to the claimant along with interest at the rate of 7.5% from the date of application till realisation.

(2.) THE facts of the case are that an accident took place on 1.4.1996. Deceased Alpeshkumar was riding the cycle on the left side of the road in the sim of village Vadasma when S.T. Bus No. GRU 7987 came with full speed, rashly and negligently, dashed the cycle causing serious injuries to Alpeshkumar. Injured Alpeshkumar was taken to Civil Hospital at Mehsana and he succumbed to the injuries during treatment. The deceased was aged 12 years and studying in VIIth Standard at Dangerva at the time of accident. Therefore, the claimants have filed claim petition under various heads, namely, pain, shock and suffering, loss of future pecuniary benefits, transportation, funeral expenses, loss of dependency, loss of expectation of life etc., claiming Rs. 2.5 lakh as compensation.

(3.) THE Tribunal after considering the evidence on record and the arguments advanced by learned counsel for the parties, passed the judgement and award as aforesaid which is under challenge in this appeal before this Court.