SONALBEN WD/O. SAMIRBHAI Vs. NAROTTAMBHAI DAHYABHAI PATEL

JUDGEMENT

(1.) Present appeal arises out of the impugned judgment and award dtd. 13/1/2016 passed by the learned Motor Accident Claims Tribunal (Auxi), Vadodara in MACP No.89 of 2001 under Sec. 173 of the Motor Vehicles Act.

(2.) The brief facts of the case is reproduced as under:

(3.) Considering the overall facts of the case and the evidence brought on record, the Tribunal has partly allowed the claim petition preferred by the original claimants - appellants herein holding them entitled to recover an amount of Rs.17,83,000.00 as compensation from all the opponents no. 1 to 4 jointly and severally together with running interest at the rate of 9% pa from the date of petition till its actual realization along with proportionate cost. Further directions are issued by the Tribunal with regard to apportionment of the award amount in the ratio of 60:20:20 respectively.