KANAIYALAL MENAJI Vs. MAHBOOBALI ALIMIYA SAIYED

JUDGEMENT

(1.) HEARD learned advocates for the parties and perused the papers on record.

(2.) THE appellants herein have challenged the award dated 03.07.2004 passed by the Motor Accident Claims Tribunal Sabarkantha in Motor Accident Claims Petition No. 297, 298 & 299 of 2000 so far as the Tribunal awarded only Rs. 177000/-, Rs. 50000/- & Rs. 31000/- as compensation with interest at 9% per annum.

(3.) AS a result of hearing and perusal of records, this court is of the view that considering the evidence on record and the facts and circumstances of the case, the Tribunal came to the conclusion that the claimants sustained injuries as a result of the rash and negligent driving of the original opponent no. 1. Looking to the panchnama and the evidence on record, the view taken by the Tribunal is just and proper. Nothing is pointed out before this Court to take a contrary view. This court is in complete agreement with the reasonings adopted and findings arrived at by the Tribunal and therefore do not see any reason for causing interference.