MOHANLAL BHERULAL SHARMA Vs. VIKRAMBHAI NARANBHAI AYAR

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 09.12.1988 passed by the Motor Accident Claims Tribunal [Main] Ahmedabad (Rural) in M.A.C.P. No. 43 of 1984, whereby the claim petition was partly allowed and the original claimants were awarded total compensation of Rs.52,000/- along with proportionate costs and interest @ 12% per annum from the date of the application till its realization.

(2.) IN connection with the vehicular accident that took place on 22.10.1982 involving the S.T. bus bearing registration No. GRT-8524 and a truck bearing registration no. MBE-1610, two persons expired and some of the persons were injured. IN the said accident, the driver of the truck-appellant herein filed M.A.C.P. No.43/84 before the Tribunal, which came to be partly allowed, by way of impugned award dated 09.12.1988. The present appeal has been filed for enhancement of the amount of compensation.

(3.) SO far as award under other heads are concerned, I find that the compensation awarded under the other heads are just and appropriate and in consonance with the evidence on record and the law on the subject. I am in complete agreement with the reasonings given by and the conclusion arrived at by the Tribunal.