ULLASBA MANGALSINH SARVAIYA Vs. MUSTUFABHAI HASANBHAI PINDHRA

JUDGEMENT

(1.) BY way of this petition, the petitioners have prayed for following reliefs:

(2.) THE brief facts of the case are that the deceased met with an accident on 9th April, 2003 that occurred between Sathra and Valavav villages of Mahuva Taluka of Bhavnagar district. According to the petitioner-claimants, the deceased was the only breadwinner for the family and was earning about Rs. 4,000 to Rs. 5,000 per month. The appellants had, thereafter, preferred a claim petition being M.A.C.P. No. 337 of 2003 before the Motor Accident Claims Tribunal, Bhavnagar claiming compensation of an amount of Rs. 4,64,000.

(3.) ON the other hand learned Advocate for the respondent No. 3-Insurance Company has submitted that the Tribunal has passed the impugned award after taking into consideration all the facts and circumstances of the case, and therefore, no case is made out calling interference of this Court.