FATMABEN Vs. KARSHANBHAI HANSRAJBHAI

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 17.05.2004, passed by the Motor Accident Claims Tribunal (Main.), Jamnagar in M.A.C.P. No. 248 of 1996, whereby the Tribunal has awarded compensation in the sum of Rs. 144950/- to the claimants with interest at the rate of 9% from the date of filing of the petition till realization.

(2.) ON 17.02.1996, Juma Haji Hingora was driving oil tanker No. GTW 8794 from Kandla to Veraval. When he reached near Junagadh-Vanthali highway, one S.T. Bus No. GJ-1-Z-4096 came on wrong side with full speed and dashed with the tanker. As a result of this, Juma Haji Hingora sustained serious injuries and ultimately succumbed to those injuries. The heirs of the deceased therefore, preferred the aforesaid claim petition before the learned Tribunal wherein the aforesaid award came to be passed. This appeal is at the instance of claimants for enhancement of compensation.

(3.) LEARNED advocate appearing for the respondent supported the judgement and award of the learned Tribunal and submitted that the appeal may be dismissed.