VINJABEN RAKHYABHAI DANGAR Vs. SAMJI JINA PATEL

JUDGEMENT

(1.) THIS appeal under section 173 of the Motor Vehicle Act is at the instance of the claimants and is directed against the award dated 10th June, 2004 passed by the Motor Accident Claims Tribunal (Main), Kachchh at Bhuj in M.A.C.P. No. 140 of 2000 by partly allowing the same and awarding a sum of Rs. 4,78,000/ - with interest at the rate of 9% per annum from the date of filing of the application till actual realization.

(2.) BEING dissatisfied, the claimants have come up with the present appeal.

(3.) THE following facts are not in dispute.