AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. JASUBEN

JUDGEMENT

(1.) THIS appeal is at the instance of the owner of an offending vehicle and is directed against the order dated 27th July, 1994, passed by the Motor Accident Claims Tribunal No.2 [Aux.] Ahmedabad in Motor Accident claim Petition No. 311 of 1987 thereby disposing of the said claim application by awarding compensation of Rs.1,91,400/- with proportionate costs and interest at 12% per annum from the date of filing of the said application till actual deposit of the amount before the Tribunal.

(2.) BEING dissatisfied, the owner of the offending vehicle has come up with the present appeal.

(3.) THE Tribunal below, on consideration of the entire material on record, came to the conclusion that in the said accident there was 15% contributory negligence of the victim and thus, reduced the compensation assessed by it at 15% after applying multiplier of 7 on the basis of the proved income of the victim. Ultimately, the amount came to Rs.1,91,400/-.