MANJULABEN NAVINCHANDRA SHAH Vs. KANCHANBHAI JESINGBHAI BARIYA

JUDGEMENT

(1.) The appellants are aggrieved by decision of the learned Motor Accident Claims Tribunal (Main), Vadodara in M.A.C.P. No. 664/1991 and M.A.C.P. No. 665/1991 dated 11th July, 1997.

(2.) The only issue which requires adjudication by this Court is the quantum of compensation that ought have been awarded to the appellants, who were the claimants before the Tribunal in a proceeding under the Motor Vehicles Act, 1988. The compensation was sought on account of death of one Mr. Mukeshbhai Shah, by his legal heirs in MACP No. 664 of 1991; and Mr. Navinchandra Shah, by his legal heirs and representatives in MACP No. 665 of 1991.

(3.) To appreciate the controversy arising in these Appeals, certain facts are necessary to be highlighted.