SHAH SURESHKUMAR SHANKARLAL Vs. CHAVDA ARVINDKUMAR HEMTAJI

JUDGEMENT

(1.) BY way of this appeal, the appellants-original claimants have challenged the judgement and award dated 02.04.2005, passed by the Motor Accident Claims Tribunal(Auxi. IV), Mahsena, in M.A.C.P. No.438 of 2001, whereby the tribunal has awarded compensation in the sum of Rs. 1,18,904/- to the claimants with interest at the rate of 9% from the date of filing of the petition till realization.

(2.) THE brief facts leading to filing of this appeal are that on 13.12.2000, on accident occurred and due to the said accident one Bhaveshkumar expired. THErefore, the parents of the deceased filed claim petition being M.A.C.P. No.438 of 2001 before the tribunal for compensation. THE Tribunal after hearing learned advocates for the respective parties and after considering the evidence on record passed the award as stated hereinabove against which the present appeal is preferred by the appellants-original claimants

(3.) IN that view of the matter, the claimants are entitled for additional amount of Rs.52,096/- alongwith interest at the rate of 7 ? per cent from the date of filing of the application till realization.