MALTIBEN RAMANBHAI PATEL Vs. ASHOKBHAI J PATEL

JUDGEMENT

(1.) This First Appeal 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 22nd October 2007 passed by the Motor Accident Claims Tribunal [Aux.], Fast Track Court No.11 at Vadodara in MACP No. 479 of 1995 thereby partly allowing the claim-petition and awarding a sum of Rs.3,85,000/- to the claimants by way of compensation with interest at 9% per annum from the date of filing of application till realization.

(2.) Being dissatisfied, the claimants have come up with this appeal for enhancement.

(3.) Neither the owner of the offending vehicle nor the Insurance Company has preferred any appeal or Cross-Objection.