HANSABEN M PATEL Vs. KHIMJIBHAI K PATEL

JUDGEMENT

(1.) THIS Appeal under the Motor Vehicles Act, 1988 ["the Act" for short] is at the instance of the claimants against an Award dated December 31, 1992 passed by the Motor Accident Claims Tribunal [Main], Ahmedabad [Rural] in M.A.C. Petition No. 1587 of 1990, thereby disposing of the said application by awarding a sum of Rs. 2,15,250/- with interest at the rate of 12% per annum from the date of filing of the application till realization with proportionate costs.

(2.) IT may not be out of place to mention here that neither the owner of the vehicle nor the Insurance Company has preferred either any Cross-Objection or any separate appeal against the selfsame Award.

(3.) BEING dissatisfied, the claimants have come up with the present Appeal.