MANUJI NANJI DODIYA Vs. RABARI VALJIBHAI CHELABHAI

JUDGEMENT

(1.) Mr.Rajni H.Mehta, learned counsel for the appellants, Mr.Saurabh M.Patel, learned counsel for the respondent No.1. None for the respondent No.2. Ms.Viraj Fojdar, under the authority of Mr.Shalin Mehta, learned counsel for the respondent No.3.

(2.) The appellants, being aggrieved by the award dtd.8/2/1990 passed by the Motor Accident Claims Tribunal (Auxiliary), Ahmedabad in Motor Accident Claim Petition No.582 of 1984, are before this Court with a submission that the tribunal erred in awarding a sum of Rs.65,000=00 in favour of the claimant.

(3.) Short facts necessary for disposal of the present appeal are that there was a collision between Matador No.GRT-8802 driven by the respondent No.1 (Original claimant), owned by the respondent No.2, insured with the respondent No.3 with Motor-Truck No.GTF-4322 alleged to be driven by the appellant No.1, owned by the appellant No.2 and insured with the appellant No.3.