PANKAJBHAI CHAMPAKLAL DHOLABHAI Vs. BADRINARAYAN RAJGOPALAN

JUDGEMENT

(1.) BY this appeal, appellants challenge the judgment and award passed by the Motor Accident Claims Tribunal (Main), Vadodara in Motor Accident Claim Petition No.287 of 1995 on 3.12.2001.

(2.) THE claim petition was opposed to by the respondents by filing the written statement denying the averments made in the claim petition.

(3.) THE claimants have preferred this appeal to challenge the said judgment and award on the ground that the Tribunal has erred in awarding lumpsum compensation. That the Tribunal has awarded inadequate compensation. That the Tribunal has not taken into consideration the fact that the deceased had bright academic career and his development was all round. He had, beside taking education, engaged himself into extra curricular activities which had developed his personality which would have been special feature in him which could have secured good vocation to him.