NATIONAL INSURANCE CO LTD Vs. BHAILALBHAI RANCHHODBHAI PAREKH

JUDGEMENT

(1.) THIS appeal has been preferred by appellant, original opponent no.3 in M.A.C.P. No.1583/1999, which was preferred by respondents no.1 to 4 herein, original applicants, before the Motor Accident Claims Tribunal (Aux.), Panchmahals at Godhra in connection with the vehicular accident that took place on 16.06.1999 in which son of respondents no.1 & 2 had expired.

(2.) THE said claim petition was allowed in part by judgment and award dated 31.03.2006 whereby, the claimants were awarded total compensation of Rs.5,60,000/- along with interest.