ORIENTAL INSURANCE CO LTD Vs. DEVIBEN BHIMA

JUDGEMENT

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

(2.) THE appellants herein have challenged the award dated 10/2/1993 passed by the Motor Accident Claims Tribunal at Porbandar in Motor Accident Claims Petition No. 100 of 1992 whereby the Tribunal has granted compensation of Rs. 2,49,375/- to the original claimants-present respondents.

(3.) MR. Jay Thakkar, learned advocate appearing for MR. Yogesh Lakhani for the original claimants supported the award passed by the Tribunal and submitted that the same is just and proper. He has drawn the attention of this Court to the Panchnama of the case and submitted that the negligence on the part of the bigger vehicle is quite clear and therefore the Tribunal is justified in apportioning contributory negligence accordingly.