SONALBEN JASHWANTSINH SODHAPARMAR Vs. BHARATBHAI BHURABHAI PATEL

JUDGEMENT

(1.) Present First Appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short "MV Act") is filed by the appellant - original claimant challenging the impugned judgment and award dtd. 14/6/2024 by the learned Motor Accident Claims Tribunal (Main), at Nadiad, District Kheda (for short "learned Tribunal") in Motor Accident Claim Petition No.128 of 2023, whereby the learned Tribunal was pleased to award compensation of Rs.6,69,900.00 to the appellant - original claimant.

(2.) The brief facts leading to filing of present appeal is as follows:

(3.) Learned advocate Mr. Hiren Modi appearing for the appellant - original claimant has submitted that the learned Tribunal has committed an error in not considering the minimum wages of Rs.12,000.00 per month prevailing at the time of accident i.e. in the year 2023 and considered only Rs.7500.00 and learned Tribunal has also not considered the future prospects of the claimant though the claimant had sustained 28% disability in the accident. Hence, he has requested to allow the present appeal.