JAYANTILAL LALJIBHAI KANANI Vs. DILIPSINH HIMATSINH METYA

JUDGEMENT

(1.) This appeal under Section 173 of the Motor Vehicles Act is at the instance of a claimant in a proceeding under Section166 of the Motor Vehicle Act and is directed against an award dated 26th March 2004 passed by the Motor Accident Claims Tribunal (Auxiliary), Junagadh, in Motor Accident Claims Petition No.282 of 1994 thereby awarding a sum of Rs.3,76,800/ - with interest at the rate of 9% p.a. from the date of filing of the application till realization.

(2.) Being dissatisfied, the claimant has come up with the present appeal for enhancement.

(3.) There is no dispute that neither the owners and the drivers of the offending vehicles nor the insurers thereof have preferred either any cross -objection or any separate appeal against the award impugned.