HADHUBHAI MEGUBHAI SANGAR Vs. KARIM BUDHA PALEJA

JUDGEMENT

(1.) THIS appeal is filed against the judgment and award dated 11 th July 2003 passed by the learned Motor Accident Claims Tribunal (Main), Kachch at Bhuj in MAC Petition No.499 of 2001 by which the Tribunal has partly allowed the claim petition filed by the appellants-claimants.

(2.) IN connection with the vehicular accident that occurred on 5 th November 2991 involving the vehicle Trax Jeep bearing registration No.GJ-12-W-1429 in which minor girl Laxmi Hadhubha died, the legal heirs of the deceased filed M.A.C.P. No.499 of 2001 u/s. 163-A of the M.V. Act before the Motor Accident Claims Tribunal (Main), Kachchh at Bhuj. The said claim petition came to be disposed of by judgment and award dated 11th July 2003 whereby, the claim petition was partly allowed and the original claimants were awarded total compensation of Rs.1,54,500.00 along with interest at the rate of 9% per annum from the date of application till its realization with proportionate costs. Against the said award, the present appeal has been preferred.

(3.) THE learned counsel for respondent no. 3 supported the impugned award passed by the Tribunal and submitted the amount awarded by the Tribunal is just and appropriate.