GEETABEN RAJESHBHAI CHAUHAN Vs. RUPESHBHAI ARVINDBHAI PATEL

JUDGEMENT

(1.) THIS Appeal is preferred by the claimants for enhancement of compensation against the judgment and award delivered by the Motor Accident Claims Tribunal (Auxillary), Fast Track Court No. 5, Ahmedabad, on 9th of January, 2008 in Motor Accident Claim Petition No. 348 of 2005.

(2.) LEARNED Advocate Mr. Bharat B Shah for the appellants and learned Advocate Mr. K. K. Nair for respondent No. 2 were heard in detail in respect of this Appeal while respondent No. 1 is duly served.

(3.) ACCIDENT occurred on 13th of October, 2004 and deceased Rajeshbhai, who was driving scooter bearing No. GJ-3a-9805, dashed with an Indica Car, bearing No. GJ-1-HA-2882, causing serious injuries to the deceased and ultimately deceased was admitted to Karnavati Hospital and thereafter shifted to LG Hospital and succumbed to injuries on 26th of October, 2004.