HANSABEN SURESHBHAI PRAJAPATI Vs. DEVANGKUMAR ATULBHAI SHAH

JUDGEMENT

(1.) THIS First Appeal under Section 173 of the Motor Vehicles Act is at the instance of the claimants in a proceeding under Section 166 of the Motor Vehicles Act and is directed against an award dated 2nd August 2006 passed by the Presiding Officer, Fast Track Court No.2 , MACT (Aux.II) Mehsana in MACP Case No.782 of 1999 by which the Tribunal awarded a sum of Rs.8,40,000/ - as compensation with interest at the rate of 9% per annum from the date of filing of the application till realisation.

(2.) BEING dissatisfied, the claimants have come up with this appeal for enhancement of the amount of compensation.

(3.) NEITHER the Insurance company nor the owner of the offending vehicle has preferred either any appeal or cross objection against the award.