VASANTKUMAR R SONARA Vs. CHAKUBHAI BATUKBHAI PATEL

JUDGEMENT

(1.) <DJG>JAYANT PATEL, J.</DJG> The present appeal arise against the judgement and award passed by the Tribunal dated 5.1.200 in MACP No.180/2000, whereby the compensation has been awarded of Rs.2,02,000/- with interest at the rate of 7.5% p.a. from the date of the petition until the amount is realised.

(2.) The short facts of the case appears to be that on 03.05.2000, at about 16.15 O' Clock, one luxury bus bearing No.GJ-1-V-2033 was being driven by the driver in rash and negligent manner. The driver lost control of the bus and dashed with the tree and it resulted into serious accident. So many persons sustained injuries. One being claimant in the present case, Deceased Deepikaben who also sustained injury and ultimately, succumbed to injury. The claim petition was file being MACP No.180/00 before the Tribunal for recovery of the compensation of Rs.15 Lakhs. The Tribunal ultimately awarded compensation as referred to hereinabove of Rs.2,02,000/- with interest at the rate of 7.5 % p.a. from the date of application until the amount is realised. It is under these circumstances, the present appeal before this court.

(3.) We have heard Mr. Mapara, learned counsel for the appellant and Mr. Shashikant Gade for respondent No.2.