(1.) THIS appeal has been filed by the original claimants challenging a judgment and award dated 3.5.2000 passed by the Motor Accident Claims Tribunal (Main), Amreli in MAC Petition No. 237 of 1996.
(2.) ONE Shri Chimanbhai Damodarbhai Vamja met with a vehicular accident on 5.3.1996 when he was travelling on his Hero Honda motor cycle. His motor cycle was hit by a luxury bus No. GJ -14T -28. In the ensuing impact, he received fatal injuries. His parents and younger siblings, therefore, filed the above mentioned claim petition seeking compensation of Rs.10 lakhs from the owner and the insurer of the luxury bus.
(3.) ON the basis of the evidence on record, the Tribunal had no hesitation in holding that the driver of the luxury bus was solely responsible in causing the accident.