RAJKUMARI PARSHURAM DIXIT Vs. IBRAHIMBHAI ISMAILBHAI RATHOD

JUDGEMENT

(1.) The present First Appeal, under Sec. 173 of Motor Vehicles Act, 1988, is preferred by the appellant-original claimant being aggrieved and dissatisfied with the judgment and award dtd. 24/3/2023 passed by the Motor Accident Claims Tribunal, Bharuch in Motor Accident Claim Petition No. 1422 of 2013.

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

(3.) Learned advocate for the appellant-claimant 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 pain, shock and suffering, transportation, special diet, medical expenses etc.