DIVISIONAL CONTROLLER Vs. RAMANBHAI MADHUBHAI SURVE

JUDGEMENT

(1.) The present appeal is against the judgment and award dtd. 14/7/2014 in MAC Petition No. 192/2009 by Motor Accident Claim Tribunal (Main), Valsad. By the impugned judgment and award, the Tribunal was pleased to partly allow the petition ordering opponents No.1 and 2 to jointly and severally pay an amount of Rs.6,62,800.00 with 8% interest to the claimant.

(2.) The accident in question is of 26/6/2009. It appears that the Respondent-claimant, Shri Ramanbhai Madhubhai Surve was a driver of a Tempo bearing Registration No. DD-03-C-9609 travelling at a moderate speed going from Umargam Town Station where upon, an S.T. Bus bearing Registration No. GJ-18-V-9803 dashed against the said Tempo thereby causing injuries to the claimant, in respect of which the aforesaid claim petition was preferred by the claimant.

(3.) Aggrieved by the judgment and award, the original opponent No. 2, The State Transport Corporation has preferred this appeal. This Court has been informed by the learned advocate for the claimant in this appeal that no corresponding cross- appeal/cross-objections have been preferred by the original-claimant.