HINABEN CHANDRAKANT PATEL Vs. MAHENDRABHAI MAHIJIBHAI PATEL

JUDGEMENT

(1.) This first appeal under Sec. 173 read with Sec. 166 of the Motor Vehicles Act, 1988 is at the instance of the appellants (original claimants) legal heirs of deceased Chandrakantbhai Ramjibhai Patel and is directed against the judgment and award passed by the Chairman, Motor Accident Claim Tribunal (Main) Vadodara, below Ex.41 dtd. 29/4/2017 in the Motor Accident Claim Petition No.949 of 2014.

(2.) The facts giving rise to this appeal may be summarized as under :-

(3.) The appellant claimed compensation of Rs.1,56,54,337.00 at the rate of 18% per annum with proportionate cost. The Tribunal awarded compensation of Rs.32,97,400.00 with interest at the rate of 9% per annum from the date of petition till the realization alongwith cost jointly and severally from the opponents.