GEETABEN Vs. ABDULLATIF

JUDGEMENT

(1.) This First Appeal is filed by the appellants (original claimants) under Section 173 of the Motor Vehicle Act challenging the judgment and award dated 12.5.2017 passed by the Motor Accident Claim Tribunal (Aux.), Ahmedabad in Motor Accident Claim Petition No.1247 of 2008 granting compensation of Rs.18,21,790/- with simple interest at the rate of 7% holding original respondents Nos.1, 2 and 3 jointly and severally liable to pay compensation. The appellants herein (original claimants) are legal heirs of deceased Chandrakant Vitthalbhai Patel.

(2.) The facts leading to the present appeal are summarized as under :-

(3.) We have heard Mr. Tirth Nayak, the learned counsel appearing for the appellants (original claimants) and Mr. Mandeep Singh Saluja, the learned counsel appearing for the respondent No.3 (Insurance Company).