SAVITABEN JAMNADAS PATEL Vs. RAMLAL RANARAM BISNOI

JUDGEMENT

(1.) THE appellants, who were claimants before the Motor Accident Claims Tribunal (Auxi.V), Ahmedabad Rural, had preferred Motor Accident Claims Petition No. 1250/1996, claiming compensation of Rs. 30 Lacs from the respondents for the accidental death of Mr.Bharatbhai J.Patel, who happened to be the son of appellant No.1, husband of appellant No.2 and father of appellant No.3.

(2.) THE case of the claimants -appellants was that deceased Bharatbhai, who was a qualified Civil Engineer and was the Managing Director of Navkar Builders Ltd., was drawing salary of Rs.18,000/ - per month. He also had income of Rs.3000/ - per month from agricultural source. According to the claimants, the deceased was aged 37 years at the time of the accident.

(3.) THE claimants were not satisfied with the amount assessed by the Tribunal as the amount of compensation and, therefore, they have preferred this appeal.