MALABHAI LALABHAI PARMAR Vs. DAHYABHAI BALDEVBHAI PATEL

JUDGEMENT

(1.) The present Appeal arises from the impugned judgment and award dtd. 17/10/2007 passed in M.A.C.P. no.5 of 2007, passed by the learned Motor Accident Claim Tribunal(Auxiliary) Ahmedabad(Rural), Viramgam. Vide the said judgment and award the Tribunal was pleased to partially allow the claim petition and had awarded an amount of Rs.10,07,000.00 to the applicants, with the interest at the rate of 7.5% per annum against the driver- cum-owner of the offending vehicle concerned.

(2.) However, in so far as the Insurance Company (original claimant no.2), (present respondent no.2) of the said offending vehicle auto rickshaw no.GJ-2-Y-6913, was exonerated.

(3.) It is the exoneration of the Insurance Company by which the present appellant (original claimant) has been aggrieved and therefore, he has approached this Court by way of the present Appeal.