ANITA DEEPAKKUMAR SINGH Vs. JETHARAM DIRDHRAM

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 (" The Act " for short), is filed by original claimants as appellant, challenging the judgment and award dtd. 30/8/2010, passed by the Motor Accident Claims Tribunal (Main), Bharuch in MACP No.386 of 2008, wherein the Tribunal awarded total compensation of Rs.25,31,360.00 with interest @ 9% p.a. from the date of filing of claim petition till realization with proportionate costs. In relation to negligence, the Tribunal held driver of Truck No. RJ-04-GA-0637 negligent, to the extent of 80% and driver of motorcycle No. GJ-16-R- 9658, negligent to the extent of 20%.

(2.) Brief facts are as under:

(3.) For the said accident, the legal heirs of the deceased filed Claim Petition under Sec. 166 of the Act seeking compensation of Rs.40.00 Lacs.