BHAVINKUMAR JASHWANTLAL SHAH Vs. ISMAILBHAI GULAMBHAI DODIYA

JUDGEMENT

(1.) The present First Appeal, under Sec. 173 of Motor Vehicles Act, 1988, is preferred by the appellant - claimant, being aggrieved and dissatisfied with the judgment and award dtd. 30/3/2002 passed by the Motor Accident Claims Tribunal, Ahmedabad in Motor Accident Claim Petition No.93 of 1900, by which the Tribunal has awarded compensation of Rs.96,700.00 with 9% per annum interest to the claimants, holding Opponent Nos.1 & 2 i.e. driver and corporation jointly and severally, by directing the opponents liable.

(2.) Brief facts of the case are as under:

(3.) Heard learned advocates appearing for the respective parties.