MAHESHJI BALDEVJI Vs. MAHESHBHAI CHANDULAL MEHTA

JUDGEMENT

(1.) The original claimants as appellants not being satisfied with the quantum of compensation awarded by the Motor Accident Claims Tribunal (F.T.C. No.9) at Mahesana in Motor Accident Claim Petition No.295 of 2006 under its judgment and award dtd. 3/4/2007, has filed this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 ("the Act" for short). Vide judgment and award dtd. 3/4/2007, the claim petition filed by the appellants came to be allowed in part and compensation of Rs.1,33,000.00.00 has been awarded with an interest @ 9% per annum from the date of claim petition till its realization.

(2.) The facts in brief are;

(3.) Heard learned advocate Mr.A.V. Prajapati for the appellants and learned advocate Mr. Dakshesh Mehta for respondent No.2-Insurance Company. As liability has not been denied, presence of respondent No.1 (driver of Maruti Car) is not required. Record and Proceedings of the Tribunal have been secured.