LALITABEN Vs. KALUBHAI MUCHANDBHAI LABANA

JUDGEMENT

(1.) This First Appeal is filed by the appellants under Section 173 of the Motor Vehicle Act praying for modifying the judgment and order dated 14.03.2006 passed by the learned Judge, Motor Accident Claims Tribunal (Aux.), 6th Fast Track Court, Panchmahal at Godhara in Motor Accident Claim Petition No. 1732 of 1999, whereby the learned Tribunal awarded compensation of Rs. 3,28,000/with interest mentioned therein.

(2.) It is the case of the appellants that the alleged incident had taken place on 05.09.1999 at about 20:30 p.m. near village Kharod situated on Dahod-Jhalod road. The deceased was travelling in Jeep bearing No.GJ17C1360 and the said Jeep car dashed with S.T. Bus No.GJ18V296

(3.) Heard Mr. M.A. Kharadi, learned advocate for the appellants and Mr. Vibhuti Nanavati, learned advocate appearing for respondent No. 4 Insurance Company. Rule issued by this Court is duly served upon the respondent Nos. 1 to 3, however, they did not appear.