VEENABEN JAGDISHBHAI PATEL Vs. BABUBHAI VIRDHANDAS PATEL

JUDGEMENT

(1.) THE appellants herein have challenged the award dated 26.02.1999 passed by the Motor Accident Claims Tribunal (Aux.), Baroda in Motor Accident Claims Petition No. 1683 of 1992 so far as the Tribunal awarded only Rs. 1,21,000.00as compensation with interest and costs.

(2.) IT is the case of the appellants that on 10.10.1991 while Shri Jagdishbhai Patel was on duty as driver of S.T. Bus, he stopped the bus. At that time, a truck bearing registration no. GRW 2645 which was being driven by the original opponent no. 1 in a rash and negligent manner came from the opposite direction loaded with iron rods and dashed with the driver side of the bus as result of which the driver tried to jump out of the bus but eventually he died on the spot. The appellants being legal heirs and representatives therefore filed claim petition for compensation. The Tribunal after hearing the parties passed the aforesaid award.

(3.) MR . Sunil Parikh, learned advocate appearing for Mr. Rajni Mehta for the respondent insurance company has supported the award passed by the Tribunal.