BALCHAND MANEKCHAND Vs. SWASHRAY TRANSPORT COMPANY

JUDGEMENT

(1.) Mr.Mehul S.Shah, learned counsel for the appellant. None for the respondent Nos.1, 2 and 4. Mr.Rajni H.Mehta, learned counsel for the respondent No.3 Insurance Company.

(2.) The appellant, being aggrieved by the award dtd.3/10/1988 passed by the Motor Accident Claim Tribunal, Valsad at Navsari in Motor Accident Claim Petition No.259 of 1984, is before this Court seeking enhancement in the compensation amount.

(3.) As no Cross Appeal or Cross Objection has been filed either by the owner or by the driver or by the Insurance Company, it is not necessary for this Court to detail the facts. The only question for consideration is that whether the tribunal was justified in awarding a sum of Rs.6000=00 only towards the loss of the dependency.