K L CHAUHAN Vs. B C PATEL

JUDGEMENT

(1.) Mr.Rajni Mehta, learned counsel for the appellants. None for the respondent though served.

(2.) The appellants driver, owner and the Insurance Company, have filed this joint appeal, being aggrieved by the judgement and award dtd.6/12/1989 passed by the Motor Accident Claim Tribunal (Auxiliary), Ahmedabad (Mirzapur) in Motor Accident Claim Petition No.438 of 1985.

(3.) The tribunal has made an award in sum of Rs.2,18,500=00 in favour of the respondent, the appellant Insurance Company is challenging award to the extent of Rs.1,25,000=00 only. As the monetary part of the award only is under challenge, it would not be necessary for this Court to give detailed discussion of the facts.