DINESHBHAI NURABHAI KOTVALIYA Vs. SURESHBHAI BHAGWANBHA DHAGAD

JUDGEMENT

(1.) This Appeal under Sec. 173 of the Motor Vehicles Act, 1988 ("the Act" for short) is filed by the original claimants as appellants, challenging the judgment and award dtd. 2/5/2006, passed by the Motor Accident Claims Tribunal (Auxi.) Vyara, Surat in Motor Accident Claims Petition No.1034 of 2000, whereby the Tribunal has partly allowed the claim petition and awarded compensation of Rs.2,14,000.00 with 7.5% interest p.a. from the date of filing of claim petition till its realization with proportionate cost.

(2.) The facts in brief are:

(3.) Heard Mr. Hiren M. Modi, learned advocate for the appellants - original claimants, and Mrs. Vasavdatta Bhatt, learned advocate for respondent No.2-Gujarat State Road Transport Corporation ("GSRTC"). As liability has not been denied, presence of respondent No.1 (driver of the offending bus) is dispensed with. Record and Proceedings have been secured from the Tribunal and placed before the Court for the perusal.