N V PARMAR Vs. SULEMAN KARIMBHAI VORA

JUDGEMENT

(1.) THIS appeal under section 173 of the Motor Vehicles Act, 1988 (for short "the Act") challenges the judgment and award dated 29.11.2000 passed by the learned M.A.C. Tribunal (Main), Bhavnagar in M.A.C.P. No.941 of 1998.

(2.) SHORT facts for which the claim petition was filed are as under:- According to the appellant, on the day of accident, they were travelling in the ill-fated ST bus as passengers and were going to Ahmedabad. According to them, they boarded the said ST bus from Bhavnagar ST bus stand. When the said ST bus reached near village Chamardi on Ahmedabad Highway at about 10.30 a.m., Truck No.GJ 1 V 6189 came there which was driven by its driver in a rash and negligent manner, in excessive speed and endangering human lives and dashed his truck with the ST bus. As a result thereof, the appellant sustained serious injuries.

(3.) THE learned advocate for respondent No.6, however, would submit that the compensation awarded to the claimant is just and fair. After considering the relevant material on record , the award passed by the Tribunal needs no interference in absence of any error of law. Therefore, the appeal deserves to be rejected.