RAHIMABEN INSUPBHAI VORA Vs. STATE

JUDGEMENT

(1.) THIS appeal under section 173 of the Motor Vehicles Act is at the instance of the claimants in a proceedings under section 166 of the Motor Vehicles Act and is directed against the award dated 06th September, 1999 passed by the Chairman, Motor Accident Claim Tribunal (Main), Valsad at Navsari in M.A.C.P.No.594 of 1990 thereby awarding a sum of Rs.85,300/ - with interest at the rate of 12% per annum from the date of filing of the 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 owner nor the driver nor the insurance company of the offending vehicle has preferred any appeal or cross objection.