KRISHNADEVI MAHENDRASINGH CHAUDHARI Vs. SURESHBHAI MOHANLAL CHAUDHARI

JUDGEMENT

(1.) BY way of this appeal, the appellant has challenged the judgment and award passed by the Motor Accident Claims Tribunal(Auxi), Vadodara in Motor Accident Claims Petition No.1208 of 2001, whereby the Tribunal has awarded Rs.3,80,000/- 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 19.06.2001, the deceased was going in the truck No.GJ-6-T-281, which was driven by original opponent No.1 in a rash and negligent manner. THErefore, the said truck dashed with the tanker No.MP-09-KB-4102 from behind, which was parked in the side. As a result thereof, the deceased sustained grievous injuries and succumbed to death. THErefore, the original claimant filed claim petition being Motor Accident Claims Petition No.1208 of 2001 before the Motor Accident Claims Tribunal(Auxi), Vadodara 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.