BHARATKUMAR CHOTUBAHAI PATEL Vs. RAJENDRABHAI OMKAR MARATHE

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and award dated 22-11-2005 passed by the Motor Accident Claims Tribunal(Main),Vslsad, (hereinafter referred to as 'the learned Tribunal' for short) in Motor Accident Claim Petition No.169 of 2003 (Old No.225 of 1998) by which the learned Tribunal has partly allowed the said claim petition and has awarded a total sum of Rs.2,72,000/- towards compensation for the death of deceased- Kusumben Bharatkumar Patel, the appellants herein-original claimants have preferred present First Appeal for enhancement of compensation.

(2.) Short facts are that in a vehicular accident which took place on 29-11-1997, deceased-Kusumben was travelling in a jeep bearing registration No.MH-04Q-721 from Nandesh to Dahanu which was driven by opponent No.1 and due to rash and negligent driving of opponent No.1, the jeep turned turtle causing serious injuries to the deceased and thereafter she succumbed to the injuries. The original claimants, therefore, filed the claim petition before the learned Tribunal claiming Rs.25,00,000/- towards compensation for the death of the deceased.

(3.) Heard learned advocates, Mr.Amit N.Patel for the appellantsoriginal claimants and Ms.Hingorani for Ms.Lilu K.Bhaya for the respondent No.3. Respondent No.1 was deleted during the pendency of claim petition.