DAHYABHAI SOMCHAND PARMAR Vs. RAMAVTAR B SHARMA

JUDGEMENT

(1.) Dahyabhai Somchand Parmar, appellant, original claimant, has filed this appeal against the judgment and award dated 14.10.2005 passed by the Motor Accident Claims Tribunal (Aux.), Gandhinagar in MAC Petition No.154 of 1993. The Tribunal by its impugned award partly allowed the original application of the applicant and held that Ramavat B Sharma, owner of the jeep and United India Insurance Company, the Insurance Company of the jeep, shall pay jointly and severally the awarded amount of Rs.1,54,500/- to the claimant with proportionate costs and interest at the rate of 7.5% per annum from the date of petition till realization.

(2.) The facts leading to filing of the claim petition are as under :-

(3.) Opponent No.1 filed his reply at Exh.12 and denied the contents of the petition in toto and Opponent No.2 ? Insurance Company filed its written statement at Exh. 18 and also denied the contents of the application. The applicant has produced several documentary evidence and also led oral evidence in this behalf.