BABUBHAI JETUBHAI KATHI Vs. JUSABHAI DADABHAI SANDHI

JUDGEMENT

(1.) This appeal under section 173 of the Motor Vehicles Act, 1988 ["the Act" for short] is at the instance of the claimants in a proceeding under section 166 of the Act and is directed against an award dated 19th April 2005, passed by the Jt. District Judge & M.A.C. Tribunal [Aux.], Amreli in M.A.C. Petition No. 78 of 2000, thereby partly allowing the claim -application and awarding a sum of Rs.

(2.) ,48,000/ - with interest at the rate of 9% p.a from the date of filing of the claim -application till realization. 2. Being dissatisfied, the claimants have come up with the present appeal.

(3.) It may not be out of place to mention here that neither the insurance company nor the owner of the erring vehicle has preferred either any separate appeal or any cross -objection in this appeal.