SHARDABEN FULABHAI VASAVA Vs. PRABHUJI NATHAJI VANJARA

JUDGEMENT

(1.) BY way of this appeal, the appellant has challenged the judgment and award passed by the Motor Accident Claims Tribunal, Vadodara in Motor Accident Claims Petition No.1482 of 1991, whereby the Tribunal has awarded Rs.91,500/- to original claimant with running interest at the rate of 12% p.a. from the date of the application till its realization.

(2.) THE facts of the case is that on 11.01.1991, the appellant and her husband were walking on the correct side of the road and at that time, from opposite side, one truck bearing registration No.GTK-5858, driven by original opponent No.1 came in full speed in rash and negligent manner and dashed with the appellant. As a result, the appellant sustained severe injuries. THErefore, the appellant filed claim petition being Motor Accident Claims Petition No.1482 of 1991 before the Motor Accident Claims Tribunal, Vadodara for compensation.

(3.) LEARNED counsel for the respondent has supported the judgment and award passed by the Tribunal and submitted that no interference is called for and the appeal deserves to be dismissed.