SATISHBHAI GANGARAMBHAI BHOYE Vs. GITABEN MANILAL PATEL

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 14.3.2011 passed by learned Motor Accident Claims Tribunal (Aux.) Navsari Camp, Ahwa in Motor Accident Claim Petition No. 204 of 2009 wherein the Tribunal has awarded a sum of Rs.44,500/-, against the claim of Rs.3,00,000/-.

(2.) BRIEF facts leading to filing of the present appeal are that on 12th September 2009 at about 4:30 p.m. deceased Navinaben, aged 1.1/2 years sustained injury by a Jeep car bearing Registration No. GJ-2K-2951, which was driven by an unknown driver rashly and negligently and ultimately succumbed to the injury. The Jeep car was owned by the opponent No. 1 herein. There, the appellants herein ? original claimants filed a Motor Accident Claim Petition, as aforesaid claiming compensation of Rs.3 lac.

(3.) HEARD learned counsel for the parties and perused the documents available on record.