YOGITABEN Vs. ASHUTOSH ARUNBHAI DESAI

JUDGEMENT

(1.) The present First Appeal, under Sec. 173 of Motor Vehicles Act, 1988, is preferred by the appellants-original claimants being aggrieved and dissatisfied with the judgment and award dtd. 29/4/2019 passed by the Motor Accident Claims Tribunal, Valsad in Motor Accident Claim Petition No. 144 of 2010.

(2.) Brief facts of the case are as under:

(3.) Learned advocate for the appellants-claimants has submitted that the Tribunal has committed an error in not properly calculating the amount of compensation. He has submitted that amount of award is on lower side as the Tribunal has not properly considered the various aspects; like prospective income of the deceased, negligence, liability and family circumstances, etc.