SHARDABEN AMBALAL PATEL Vs. BHOGAL RAMBHAI RABARI

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 10.09.1999 passed by the Motor Accident Claims Tribunal, Ahmedabad in M.A.C.P. No. 295 of 1994, whereby the claim petition was partly allowed and the original claimants were awarded total compensation of Rs.1,81,000/- along with interest @ !2% per annum from the date of the application till its realization.

(2.) THE facts brief are that on 10.06.1994 while deceased Ambalal Chaturbhai was returning on his scooter, he was dashed by an truck bearing registration no.GTG 1297, driven by respondnet no. 1 herein and owned by the respondent no. 2. In the said accident, the deceased sustained severe injuries and subsequently he died. THErefore, his legal heirs filed the claim case before the Tribunal claiming compensation of Rs.5.00 Lacs. THE said claim case came to be partly allowed by way of the impugned award. Hence, this appeal.

(3.) FOR the foregoing reasons, the appeal is dismissed. No costs.