AARTIBEN RAMESHSHING TOMAR Vs. NASURUDDIN CHANDANBHAI FAKIR

JUDGEMENT

(1.) This is an appeal filed under Sec. 173 of the Motor Vehicles Act, 1988 (MV Act ) by the appellant - original claimant, challenging the judgment and award dtd. 22/3/2018 passed in Motor Accident Claim Petition No. 276 of 2001 by the learned Motor Accident Claims Tribunal (Auxiliary), Vadodara, whereby, against a claim of Rs. 1.00 lakh for the injuries sustained by the original claimant - a minor at the relevant time, in an accident that had occurred on 14/5/2000, the Tribunal has awarded an amount of Rs. 30,000.00 with 9% interest per annum from the date of filing the claim petition till realization holding the opponents therein jointly and severally liable to pay the compensation. Accordingly, the appellant - claimant has filed this appeal for enhancement of compensation.

(2.) Learned advocate Ms. Bhavna D. Acharya states at bar that she appears for the respondent Nos. 1 and 2. She may file her appearance, if yet not filed.

(3.) Heard, learned advocate Mr. R. G. Dwivedi for the appellant, learned advocate Mr. Tanmay B. Karia for the respondent No. 3 - insurance company and learned advocate Ms. Bhavna Acharya for the respondent Nos. 1 and 2.