ZAVERBHAI RANABHAI RAJPUT Vs. SAMIT THAKORBHAI PATEL

JUDGEMENT

(1.) BY this first appeals, the appellant herein ­ original claimants have challenged the judgment and award dated 30.03.2013 passed by the learned M.A.C.T. (Auxi.), 7th (Adhoc) Additional District Judge, Nadiad in M.A.C.P.No.774 of 2011 and M.A.C.P.No.777 of 2011.

(2.) CLAIM petition was filed by the claimants on account of accident which took place on 30.03.2011. It is the case of the original claimants that they were going on scooter with moderate speed. When they reached near Resham Hotel, at that time original opponent no.1 came driving his scooter in rash and negligent manner. As a result, accident occurred. Both the claimants sustained injuries. After recording evidence, learned Tribunal by judgment dated 30.03.2013 partly allowed the claim petitions and awarded compensation of Rs.1,61,400/ in favour of the original claimant of M.A.C.P.No.774 of 2011 and Rs.57,140/ in favour of the original claimant of M.A.C.P.No.777 of 2011. Against the said award, original claimants have preferred this appeals for enhancement of compensation.

(3.) IT is submitted by learned advocate for the respondent ­ Insurance company that award passed by the Tribunal is just and proper and not required to be interfered by this Court and so it is requested to dismiss the appeals.