GEETABEN SUNILBHAI GAMIT Vs. ASHOKSING RAMAKANTSING CHOUHAN

JUDGEMENT

(1.) The present appeal arises from the impugned judgment and award dtd. 7/9/2013 passed by Motor Accident Claims (Aux.) Tribunal at Surat deciding the Motor Accident Claims Petition No.109 of 2006.

(2.) By way of the impugned judgment and award, the Tribunal was pleased to award a sum of Rs.8,00,960.00 with simple interest at the rate of 9% per annum from the date of filing of the claim petition till realization jointly and severally from opponent Nos.1 & 2.

(3.) Learned advocate for the appellant has contested the appeal only on two grounds, namely, the extent of attribution of the negligence of the deceased motorcyclist, Sunilbhai Jesabhai Gamit and also on the quantum being of a meager amount.