MAKWANA JITENDRA ISHWARBHAI Vs. PARMAR BHAGVANSINH GANPATSINH

JUDGEMENT

(1.) ADMITTED .

(2.) MR . Sunil Parikh learned advocate appears for the respondent nos.3 & 5 and waives service of notice of admission.

(3.) THE instant appeal is filed challenging the impugned judgment and award dated 05/07/2010 passed by the learned MACT (Aux.), Vadodara in MACP No.88/2007 and other allied matters. The Tribunal by virtue of the common judgment and award, awarded Rs.1,66,000/- by way of compensation to the appellant- claimant with simple interest at the rate of 7.5% per annum from the date of filing of the original Claim Petition up to realisation with proportionate costs thereon.