ANAND ATMARAM BARDE Vs. RASHMI MATHKAR

JUDGEMENT

(1.) Heard Mr J. J. Mulgaonkar, who appears along with Ms Rupa Banaulikar for the Appellants and Mr Shivan Desai, who appears along with Ms M. Viegas for the Respondents.

(2.) The appellants challenge the Judgment and Award dtd. 26/8/2022 made by the Motor Accident Claims Tribunal (Tribunal) at Mapusa in Claim Petition No.126/2017 to the extent they were awarded compensation of only Rs.3,00,000.00 with interest @ 7% p.a. for the death of their son Anush Barde in a vehicular accident.

(3.) The evidence on record shows that Anush had studied up to Std. Xth from Mandre High School. After he failed in Std. Xth, Anush did a course in open school and passed Std. Xth. There are some certificates confirming the participation of Anush in sports activities. Anush was 18 years old at the time of his demise in a vehicular accident.