NATIONAL INSURANCE COMPANY LIMITED Vs. LEGAL HEIRS & REPRESENTATIVES OF DECEASED PANCHSHIL PARASHAR & 3

JUDGEMENT

(1.) FEELING aggrieved and dissatisfied with the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.), Bhavnagar (hereinafter referred to as 'the Tribunal') dated 17.07.2010 passed in Motor Accident Claim Petition No.493 of 2004 by which the learned Tribunal has partly allowed the said claim petition and has awarded a total sum of Rs.26,28,576/ - towards the compensation for the death of deceased Panchshil Parashar Sharma together with running interest at the rate of 7.5% per annum from the date of claim petition till realization, the appellants herein original opponent Nos. 3 and 5 insurance company of the vehicles involved in the accident, have preferred the present first appeal.

(2.) IN a vehicular accident which took place on 08.11.2003 at Bagodara -Dholera highway between Maruti Zen No.GJ -4AA - 330 owned by the deceased and driven by original opponent No.4 and a luxury bus No.GJ -14 -T -353, the deceased Panchshil Parashar Sharma, who at the relevant time aged 32 years, died. That the parents of the deceased thereafter filed a claim petition before the learned Tribunal claiming compensation at the rate of Rs.35,00,000/ -

(3.) FEELING aggrieved and dissatisfied with the impugned judgment and award passed by the learned Tribunal, the appellants insurance company has preferred the present first appeal.