HANSADEVI SURUBHA ZALA Vs. GSRTC

JUDGEMENT

(1.) BY way of this appeal, the appellant has challenged the judgment and award passed by the Motor Accident Claims Tribunal, Ahmedabad in Motor Accident Claims Petition No.1786 of 1990, whereby the Tribunal has awarded Rs.1,78,600/- to original claimant with running interest at the rate of 12% p.a. from the date of the application till its realization.

(2.) THE facts of the case is that on 21.04.1990, the deceased was going on his motorcycle and at that time one ST bus driven by original opponent No.1 came in full speed in rash and negligent manner and dashed with the motor cycle. As a result, the deceased was thrown away and died on the spot. THErefore, the appellants filed claim petition being Motor Accident Claims Petition No.1786 of 1990 before the Motor Accident Claims Tribunal, Ahmedabad for compensation.

(3.) LEARNED counsel Mr.Munshaw for the respondent has supported the judgment and award passed by the Tribunal and submitted that no interference is called for and the appeal deserves to be dismissed.