GOVINDBHAI TITABHAI VAHONIYA Vs. AJAYBHAI KARSHNABHAI BHARVAD

JUDGEMENT

(1.) The present First Appeal, under Sec. 173 of the Motor Vehicles Act, 1988, is preferred by the appellant/s - original claimant/s, being aggrieved and dissatisfied with the impugned common judgment and award dtd. 5/5/2023 passed by the Motor Accident Claims Tribunal (Aux.), Petlad in Motor Accident Claim Petition No.89 of 2019, by which the Tribunal has awarded compensation of Rs.4,22,510.00 with 9% per annum interest to the claimant/s, holding Opponents No.1 to 4 i.e. driver, two owners and insurance company of the Eco Car bearing registration No.GJ-6-EH-3405 liable, jointly and severally.

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

(3.) ***