AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. MADHUBA HARISINH CHAUHAN

JUDGEMENT

(1.) BY way of these appeals, the appellant- original opponent has challenged the common judgment and award dated 30.07.1999, passed by the Motor Accident Claims Tribunal(Auxi.), Ahmedabad, in M.A.C.P. No.134 and 135 of 1993, whereby the tribunal has awarded compensation in the sum of Rs. 20,000.00 to the claimant of M.A.C.P. No.134 of 1993 and Rs.95,900.00 to the claimant of M.A.C.P. No.135 of 1993 with interest at the rate of 12% per annum from the date of filing of the petition till realization.

(2.) THE brief facts leading to filing of this appeal are that on 04.02.1993 one Narendrasinh Sardarsinh Vehela alongwith his mother were going on his motorcycle bearing registration No. GBE- 6531. At that time one one AMTS bus came and dashed the said motorcycle. As a result of the said accident, they sustained grievious injuries, therefore, they filed claim petitions being M.A.C.P. Nos., 134 and 135 of 1993 before the Tribunal for compensation. The Tribunal after hearing learned advocates for both the parties and after recording the evidence decided the claim petitions and passed the award as stated herein above against which the present appeals are filed by the appellant-original opponent.

(3.) LEARNED counsel for the respondents supported the impugned judgement and award of the Tribunal and submitted that the Tribunal after considering the evidence on record has passed the impugned judgment and award. Therefore, he prayed to dismiss these appeals.