RATANBEN KANABHAI JADAV Vs. NATHABHAI B AAHIR

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, the matter is taken up for final disposal today.

(2.) The present appeal has been preferred by the appellants for enhancement of compensation awarded vide impugned judgment and award dated 16.12.2011 passed by learned Motor Accident Claims Tribunal (Aux.), Veraval camp at Una in Motor Accident Claim Petition No.230 of 2001 wherein the learned Tribunal has awarded the compensation of Rs.5,50,000/ - to the claimants.

(3.) The appellants have, inter alia, contended that the learned Tribunal while awarding the amount of compensation has not considered appropriate multiplier applicable to the facts of the present case. It is further contended that learned Tribunal has not awarded just compensation on the non -pecuniary heads like loss of consortium, loss of estate and funeral expenses. It is further contended that learned Tribunal has awarded the interest at the rate of 7.5% p.a. which is not in commensurate with the bank rate and prevailing rate of interest to be awarded in such claim petition is 9% p.a., and therefore, it is contended that there are every chances of enhancement of compensation and has prayed to enhance the compensation, as such.