ARCHANA NARHARISHANKAR PATHAK Vs. VALLABHBHAI CHHOTABHAI KOLI

JUDGEMENT

(1.) The First Appeal is filed by the appellant under Section 173 of the Motor Vehicle Act praying for modifying the judgment and order dated 27.10.2005 passed by the learned Motor Accident Claim Tribunal (Main), Bharuch in Motor Accident Claim Petition No.594 of 1991 and prayed to increase the ammount awarded by the Tribunal.

(2.) It is the case of the appellant that on on 2.6.1991 the appellant No.1's husband i.e. deceased Narharishankar Pathak was going to Zadeshwar Petrolpump on his scooter. The said accident had taken place, when the deceased Narharishankar Pathak was taking turn of his scooter towards the said petrol-pump, at that time the offending vehicle i.e. Tempo came with full speed, rashly and negligently and knocked down the deceased resulted into serious accident. He received serious injuries and died due to the said accident.

(3.) Heard Mr.Kashyap R. Joshi, learned advocate for the appellants and Mr. G. C. Mazmudar, learned advocate for the respondent No.2.