JYOTSNABEN KIRITBHAI PATEL Vs. CHANDRASINH GURUMUKHSINGH GIL

JUDGEMENT

(1.) THIS appeal is at the instance of the claimants in a proceeding under section 166 of the Motor Vehicles Act and is directed against an award dated 16th August 2002 passed by the Motor Accident Claims Tribunal [Aux.], Vadodara in M.A.C.P. No. 1410 of 1995 thereby awarding a sum of Rs.3,25,000/- as compensation with interest at 9% per annum from the date of filing of the application till realization.

(2.) IT appears that the victim, the predecessor-in-interest of the claimants, met with an accident on 31st May 1995 while he was riding his bicycle as there was a collision between the bicycle and a truck bearing registration No. GJ.6.T.2994, as a result of which the victim died.

(3.) THE owner of the vehicle did not contest the proceedings by denying the allegations made in the claim-petition.