SIPATIYABHAI Vs. PALABHAI SHIVABHAI SAMLA

JUDGEMENT

(1.) Notice for final disposal was issued in the captioned Appeal on 29th January, 2020.

(2.) Heard learned advocate Mr.Hiren Modi for the appellants-claimants and learned advocate Mr.Ajay Mehta for respondent No.3 insurance company.

(3.) Present First Appeal preferred under Section 173 of the Motor Vehicles Act, 1988 by the appellants is directed against the judgment and award dated 29th July, 2015 passed by Motor Accident Claims Tribunal (Main), Tapi at Vyara in Motor Accident Claims Petition No.60 of 2013, whereby the Tribunal awarded to the claimants Rs.03,51,000/- with interest at the rate of 8% from the date of application till realisation. The appellants seek enhancement in the amount of compensation.