GSRTC Vs. SALIMBHAI HASANBHAI PANJVANI

JUDGEMENT

(1.) THESE appeals have been preferred against the judgment and award dated 30.10.1996 passed by the Motor Accident Claims Tribunal (Main), Bhavnagar (for short, ?the Tribunal?) in M.A.C.P. No.109/1995 to 114/1995 whereby, the claim petitions were partly alowed.

(2.) THE facts in brief are that on 26.12.1994 while the respondent and four other members of his family were traveling in a Car bearing registration no. GJV 5227 belonging to the respondent and driven by a third party, an ST bus bearing registration no. GJ-1-Z-3256, belonging to the appellant-Corporation, dashed the Car on the Godhra ? Dahod Highway. In the said accident, except the respondent, all other persons died whereas, the respondent sustained severe bodily injuries. Individual claim petitions were filed before the Tribunal. THE Tribunal partly allowed the claim petitions with interest at the rate of 12% per annum. Being aggrieved by the impugned award, the appellant-Corporation has preferred the present appeals.