SANGITABEN VIKRAMSINH ZALA Vs. RIYAZBHAI ANWARBHAI VAHORA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and award dtd. 9/3/2021 passed by learned Motor Accident Claims Tribunal (Auxi.), Kheda at Nadiad (which shall hereinafter be referred to as "the Tribunal" for short), in Motor Accident Claim Petition No.618 of 2018, the appellants - original claimants have preferred the present appeal under Sec. 173 of the Motor Vehicles Act, 1988 (which shall hereinafter be referred to as "the Act" for short).

(2.) It is the case of the appellants that on 1/5/2018, the deceased Vikramsinh Zala was plying Truck bearing Reg. No.GJ-07-YZ-1507 and when he reached near the place of accident, the opponent no.1 came driving Truck bearing Reg. No.GJ-09-Z-4913, in rash and negligent manner and dashed with the Truck of the deceased and the opponent no.4 dashed his vehicle Chhota Hathi bearing Reg. No.GJ-07-UU-6816 with Truck of the deceased from behind as a result of which deceased sustained serious injuries and ultimately succumbed to it. Therefore, the appellants had filed MAC Petition seeking compensation, wherein, the learned Tribunal after appreciating the evidence produced on record has partly allowed the claim petition.

(3.) The appeal is filed on limited ground that the learned Tribunal has committed error by not granting adequate compensation towards loss of consortium, loss of estate and funeral expenses to the appellants.