VILASBEN RAMABHAI PATEL Vs. RAMANBHAI RAMABHAI PARMAR

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 17.04.1999 passed by the Motor Accident Claims Tribunal (Aux.), Himmatnagar in M.A.C.P. No.779/1993 whereby, the claim petition was partly allowed and the appellant, original claimant, was awarded total compensation of Rs.1,44,560/- along with interest at the rate of 12% per annum from the date of application till its realization with proportionate costs, as against the total claim of Rs.5.00 Lacs.

(2.) THE aforesaid claim petition came to be filed in connection with the vehicular accident that took place on 03.09.1993 involving a Tractor bearing registration No. GJ-9-8626 driven by original opponent no.1, owned by original opponent no.2 and insured with original opponent no.3-Insurance Company.

(3.) SO far as compensation awarded under the other heads are concerned, the same are just, legal and appropriate and hence, are not disturbed.