VIDYABEN BALKISHAN RAVAL Vs. VISHNUBHAI GOPALBHAI KA.PATEL

JUDGEMENT

(1.) This appeal has been preferred by the appellants against the judgment and order dated 15.10.2008 passed in M.A.C.P. No.3049/06 (Old No.320/98) by the Motor Accident Claim Tribunal (Main), Anand, where for death, award of Rs. 1,49,000/- has been passed.

(2.) On 06.02.1998, deceased Balkishan Raval was going to Ahemedabad from Khambhat in Ambassador Car, No.GJ-6 A-2811. At about 7:30 hours, When he was passing from the road near Nootan Rise Mill, in between Limbasi and Traj, one Tempo, No.GJ-7 X-4140, dashed with the Ambassador car. As a result of accident, driver of the car sustained injuries and succumbed to the injuries on the spot.

(3.) In the Claim Petition, it was claimed that the deceased was driver of the Ambassador car. The deceased was doing job of driver on the Ambassador car owned by Nazirbhai Shekh and was paid salary and remuneration of Rs. 2,500/- per month. The deceased was having good health and because of untimely death, the claimant i.e. widow of the deceased and six children are without any income.