JIVABHAI KANJIBHAI AHIR Vs. GSRTC & 1 ANR.

JUDGEMENT

(1.) ALL these appeals arise out of common judgment and award dated 04.04.2000 passed by the Motor Accident Claim Tribunal (Main), Bhavnagar in different Motor Accident Claim Petitions. Therefore, all the appeals decided and disposed of together by the common judgment. By these first appeals, the appellants herein -original claimants have challenged the common judgment and award dated 04.04.2000 passed by the Motor Accident Claim Tribunal (Main), Bhavnagar in Motor Accident Claim Petition Nos. 418, 419, 423 and 424 of

(2.) CLAIMANT -Jivabhai Kanabhai of M.A.C.P. No. 423 of 1997 (First Appeal No. 172 of 2009) was driving the cart slowly on the correct side. When the claimant reached near the scene of offence at about 6:30 p.m. near Baroda on Talaja - Mahuva Road, one S.T. Bus bearing Registration No. GJ -1 -Z -3111 driven by its driver came with rush and negligent manner in excessive speed and dashed with the cart. As a result of which, the claimant received serious injuries. Therefore, all claimants have filed claim petitions.

(3.) HEARD the learned counsel for the respective parties and perused the documentary evidence.