AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. MANJULABEN ASHOKKUMAR PATEL

JUDGEMENT

(1.) THE present Appeal is directed against judgment and award passed by the MAC Tribunal (Aux.), Ahmedabad City, in MAC Petition No. 18 of 1997 dated 10.4.2000 whereby the learned MAC Tribunal (Aux.) was pleased to partly allow the said petition and passed an award of Rs.5,96,000/ - in favour of the opponents -original claimants together with interest at the rate of 10% p.a. from the date of filing of the petition till its realization.

(2.) THE facts arising in this Appeal are as under :

(3.) ONE Shri Ashokbhai Nathalal Patel, the resident of Ahmedabad was driving his scooter bearing RTO registration No. GJ1 NM 7521 at about 9.00 p.m. on 20.6.1996 and was passing through Ratna Sagar Char Rasta, situated in Meghaninagar of Ahmedabad City. It transpires from the record that the vehicle of the appellant being AMTS (City Bus) bearing RTO registration No. GRS 8657 dashed with Scooter of Ashokbhai when driven by him. Shri Ashokbhai Nathabhai Patel received serious injuries and succumbed to such injuries.