RANCHHODBHAI M BARIA Vs. KAMLABEN G BHOY

JUDGEMENT

(1.) First Appeal No. 1036 of 1985 is filed by Ranchhodbhai Motibhai Baria the owner of the vehicle and Gopaldas Manilal Disawala the driver of the vehicle and the New India Assurance Co. Ltd., against the claimants and the GSRTC, challenging the judgment and award passed in Motor Accident Claims Petition No. 340 of 1983 dated 31st July 1984, wherein, the Tribunal was pleased to pass the following order:

(2.) The First Appeal is filed mainly on the following three grounds:

(3.) The GSRTC has filed appeal challenging the apportionment of negligence and the quantum awarded.