LILABEN Vs. SOMAJI BABAJI

JUDGEMENT

(1.) The present First Appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988 read with Sec. 96 of the Civil procedure Code for seeking enhancement of compensation awarded by learned Motor Accident Claim Tribunal (Main), Mehsana in Motor Accident Claim Petition No. 1203 of 1994.

(2.) The background of the facts which has given rise to present appeal is that the appellants are residing at the above address and have filed a claim petition which was registered as MACP No. 1203 of 1994 for claiming compensation to the extent of Rs.5.00 Lakhs with cost and interest on account of death of deceased-Mr. Bhanubhai Rathod.

(3.) The First Appeal was admitted vide order dtd. 9/4/2009 after condoning the delay of 1450 days and after completion of necessary formalities, it has come up for consideration before this Court wherein the learned advocates appearing on behalf of both the sides have requested the Court to take up the hearing of First Appeal or its final disposal.