LALITBHAI NATVARLAL SUKHADIYA Vs. AMBALAL SHIVRAMBHAI PATEL

JUDGEMENT

(1.) THE appellants-original claimants have challenged the award dated 01.04.2004 passed by the Motor Accident Claims Tribunal (Main), Mehsana in Motor Accident Claims Petitions No. 1218, 1219, 1292, 1293 & 1294 of 1991 in so far as the Tribunal awarded compensation to the tune of Rs. 33,400/-, Rs. 12,000/-, Rs. 17,300/-, Rs. 12000/- & Rs. 13500/- respectively with interests and costs.

(2.) THE aforesaid claim petitions were filed by the injured claimants seeking compensation in respect of the vehicular accident which took place on 07.06.1991 near Mehsana river bridge while the claimants were travelling in a jeep bearing registration no. GRW 7079. THE driver of the said jeep lost control over the jeep as a result of which the jeep turned turtle and the claimants sustained injuries. THE Tribunal after hearing the parties passed the aforesaid award.

(3.) BEFORE proceeding further it is required to be noted that the issues with regard to multiplier is already settled by the decisions of Apex Court. In the case of Sarla Verma & Ors Vs. Delhi Transport Corp. & Anr. Reported in 2009(6) SCC 121it is held as under: