NANDABEN MANUBHAI THAKOR Vs. RATANGIRI PRUTHVIGIRI GOSWAMI

JUDGEMENT

(1.) The original claimants have preferred the present Appeal seeking enhancement of the compensation awarded by the Motor Accident Claims Tribunal (Auxi.) & Presiding Officer (Fast Track Court), Nadiad in Motor Accident Claim Petition No.1172 of 2007.

(2.) The original claimants by way of preferring the present Appeal inter-alia contended that while calculating the compensation upon various heads, the learned Tribunal has failed to consider the prospective rise of income as well as awarded meagre amount under conventional head. Therefore, he has urged to enhance the amount of compensation as such.

(3.) Heard Mr. H.M.Modi, learned advocate for the appellant and Mr.Palak Thakkar, learned advocate for the Insurance Company.