KASHIBEN ISHWARBHAI PATEL Vs. AYUB SARDAR BHATTHI

JUDGEMENT

(1.) This appeal is at the instance of claimants in a proceedings for compenstaion under the Motor Vehicles Act (for short "the Act") and is directed against the award dated 31st January, 2012 passed by the Motor Accident Claim Tribunal (Aux.), Bharuch in Motor Accident Claim Petition No. 21 of 1996 by awarding a sum of Rs. 1,32,000/with interest at the rate of 9% per annum as compensation.

(2.) Being dissatisfied, the claimant, the mother of the victim has come up with the present appeal.

(3.) In spite of the service, none appears on behalf of the insurance company or the owner or driver of the vehicle to contest this appeal.