SHAILESHKUMAR JERAJBHAI Vs. BHUPATBHAI KESHARBHAI GONDALIA

JUDGEMENT

(1.) HEARD learned advocates for the parties and perused the papers on record.

(2.) THE appellants herein have challenged the award dated 31.08.2001 passed by the Motor Accident Claims Tribunal Porbandar in Motor Accident Claims Petition No. 30 to 33 of 1999 so far as the Tribunal directed the original opponents to jointly pay compensation with interest and proportionate costs.

(3.) MR . Paul, learned advocate appearing for the appellants submitted that the Tribunal failed to take into consideration the entire facts of the case and evidence on record and thereby erred in awarding adequate amount under various heads. He submitted that the Tribunal has wrongly assessed the contributory negligence of the driver of the ambassador car and therefore the same is required to be corrected as the driver of the matador was solely negligent for the said accident. Mr. Paul further submitted that even the quantum of compensation awarded is on lower side and the same is required to be enhanced.