PRIYANKABEN RAKESHBHAI PAREKH Vs. RAJESHBHAI KABHAIBHAI VAGHELA

JUDGEMENT

(1.) Upon request made by the learned advocate for the appellants through online portal to prepone the matter, Registry is directed to list the matter today i.e. on 3/1/2025.

(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.