NINABEN MURUBHA Vs. KORDE VISHNU ANANDRAV

JUDGEMENT

(1.) BY way of this appeal, the appellant has challenged the judgment and award passed by the Motor Accident Claims Tribunal(Main), Jamnagar in Motor Accident Claims Petition No.423 of 1995, whereby the Tribunal has awarded Rs.1,93,000/- to original claimant with interest at the rate of 9% p.a. from the date of the application till its realization and proportionate cost.

(2.) THE facts of the case is that on 07.03.1995, the deceased was going as a pillion rider on Hero Majestic motor cycle and at that time, one truck driven by original opponent No.1 dashed with the motor cycle. As a result, the deceased sustained grievous injuries and succumbed to death. THErefore, the original claimants filed claim petition before the Motor Accident Claims Tribunal(Main), Jamnagar for compensation.

(3.) LEARNED counsel for the respondent has supported the judgment and award passed by the Tribunal and stated that no interference is called for and present appeal should be dismissed.