SURYABEN BHARATKUMAR MODI Vs. RAMAKANT RAJARAM SHARMA

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 30.11.2000 passed by the Motor Accident Claims Tribunal No. 6 [Aux.] at Ahmedabad in M.A.C.P. No. 393 of 1998, whereby the claim petition was partly allowed and the original claimants were awarded total compensation of Rs.2,17,000/- along with interest @ 12% per annum from the date of the application till its realization with proportionate costs.

(2.) THE facts in brief are that on 12.07.1997 at around 0430 horus, while Baratkumar was passing near Prem Darwaja Circle, at that time, AMTS bus, owned by opponent no. 2 and driven by opponent no. 1 in a rash and negligent manner caused the accident, as a result of which Bharatkumar sustained severe bodily injuries and succumbed to the injuries. THE legal heirs of the deceased, appellants herein filed claim petition, which came to be partly allowed, by way of the impugned award. THE present appeal has been filed enhancement of the amount of compensation.