TEJALKUMARI KARTIKKUMAR SHAH Vs. EKLAKH SHAH SALIM SHAH

JUDGEMENT

(1.) The present First Appeal, under Sec. 173 of Motor Vehicles Act, 1988, is preferred by the appellants - original claimants, being aggrieved and dissatisfied with the impugned judgment and award dtd. 14/9/2021 passed by the Motor Accident Claims Tribunal (Aux.) Navsari, in Motor Accident Claim Petition No.178 of 2014, by which the Tribunal has awarded compensation of Rs.9,03,150.00 with 9% per annum interest to the claimant, holding the opponents i.e. driver, transport and insurance company liable, jointly and severally.

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

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