NATIONAL INSURANCE CO LTD Vs. MEKUJABEN NAJMUDDIN BHARMAL

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 22.04.1999 passed by the Motor Accident Claims Tribunal (Aux.), Rajkot at Gondal in M.A.C.P. No.342/1993 whereby, the claim petition was partly allowed and respondents no.1 & 2, original claimants, were awarded total compensation of Rs.5.45 Lacs along with interest at the rate of 12% per annum from the date of application till its realization.

(2.) THE aforesaid claim petition came to be filed in connection with the vehicular accident that occurred on 08.02.1993 at about 1315 hrs. near Village Derdi Kumbhaji involving a Motor-cycle bearing registration No. GJ-3A-6646 and a goods rickshaw bearing registration No. GJX-2344. In the said accident, Ashique, aged 23 years, sustained severe injuries and died on the spot.