JUBEDA NOORMAMAD PATNI Vs. PATNI HANMIF UMAR

JUDGEMENT

(1.) THE appellants herein have challenged the award dated 16.09.1999 passed by the Motor Accident Claims Tribunal (Aux.) Jamnagar in Motor Accident Claims Petition No. 387/1991 so far as the Tribunal awarded only Rs. 1,20,000/-as compensation with interest and costs.

(2.) THE claimants had filed claim petition to the tune of Rs. 3,00,000/- in respect of the vehicular accident which occurred on 12.06.2005 while one Shri Altaf Jamal was travelling on scooter as a pillion rider driven by original opponent no. 1 in a rash and negligent manner as a result of which he lost control over the scooter and the scooter fell from the bridge. As a result of the said accident, Shri Altaf expired. THE Tribunal after hearing the parties passed the aforesaid award.

(3.) THIS Court heard the contentions advanced by the parties and perused the papers on record. The Tribunal has gone through the documentary evidence on record and has come to the conclusion that the accident in question happened due to the negligence of the original opponent no. 1. No interference is called for regarding the same.