CHANDRAKANTBHAI BRIJLAL SONI Vs. AHMED HUSSEIN TAJUBKHAN BALOCH

JUDGEMENT

(1.) THIS First Appeal under Section 173 of the Motor Vehicles Act, 1988 [ the Act ] is at the instance of claimants in a proceeding under Section 163A of the Act and is directed against an Award dated January 31, 2007 passed by the Motor Accident Claims Tribunal [Main], Navsari in M.A.C.P. No. 58 of 2006, thereby awarding a sum of Rs. 81,500/- with interest at the rate of 9% per annum from the date of filing of the claim petition till realization.

(2.) BEING dissatisfied, the claimants have come up with the present appeal.

(3.) THE claim application was resisted by the owner of the offending vehicle, thereby denying the material allegations made in the application.