VINODRAI BABULAL DAMODIA Vs. JAKIR HUSSEIN QURESHI

JUDGEMENT

(1.) This Appeal under Sec. 173 of the Motor Vehicles Act ("the Act" for short) is filed challenging the judgment and award dtd. 29/3/2006, passed by the Motor Accident Claims Tribunal (Auxi.-2), Junagadh in Motor Accident Claim Petition No.8 of 1994, whereby, the Tribunal awarded total compensation of Rs.3,72,000.00 with interest at the rate of 12% p.a. from the date of filing of claim petition till its realization with proportionate cost. Aggrieved by the amount of compensation awarded, the original claimants as appellants have filed this Appeal seeking enhancement.

(2.) The brief facts are:

(3.) Heard Ms. F.P. Madhu, learned advocate for Mr. Ashish M. Dagli appearing for the appellants, and Mr. H.G. Majmudar, learned advocate for respondent No.3-Insurance Company. As liability has not been denied, presence of respondent Nos. 1 and 2 (driver and owner of the offending bus) is dispensed with. Record and Proceedings have been secured from the Tribunal and placed for the perusal.