A.M.T.S. Vs. PRABHUDAS NARANDAS VED

JUDGEMENT

(1.) THIS appeal has been filed by the original opponent - Ahmedabad Municipal Transport Service being aggrieved and dissatisfied with the judgment and award dated 31 -8 -2006 passed by the Motor Accidents Claims Tribunal at Ahmedabad in MACP No.347 of 2000 partly allowing the claim petition and awarding Rs.2,05,830/ - with running interest @ 9% per annum.

(2.) HEARD learned advocates for the respective parties.

(3.) THIS Court has gone through the impugned judgment and award passed by the Tribunal together with oral as well as documentary evidence on record.