FALGUNIBEN M GOR Vs. NATHUSINH L THAKOR

JUDGEMENT

(1.) BY way of these appeals, the appellants-original claimants have challenged the common judgment and order dated 3/10/1989 passed by the Motor Accident Claims Tribunal (Auxiliary) Sabarkantha at Himmatnagar in the Motor Accident Claim Petition No. 203 of 1986 and 200 of 1986 with other petitions whereby the Motor Accident Claims Tribunal has partly allowed all the petitions. The Tribunal has awarded the amount of compensation of Rs. 10,000/- in MACP No. 203 of 1986 and Rs. 44,000/- in MACP No. 200 of 1986, in both, with interest at the rate of 12% per annum from the date of application till the date of realization with proportionate costs.

(2.) THE accident in question happened when one fiat-car No. GJE-6305 which was driven by Shri Gijubhai Hargovinddas rammed and collided with the stationary motor-truck No. GTK-2381 near Badam-Kampa on the High way going from Harsol-Rakhial on 28/2/1986 at about 4:00 a. m. Because of the said accident, all the claimants have sustained injuries and they all have claimed for compensation by way of various claim petitions including MACP Nos. 200 and 203 of 1986.

(3.) ON completion of the pleadings, the Tribunal has awarded the compensation of Rs. 10,000/- in MACP No. 203 of 1986 and Rs. 44,000/- in MACP No. 200 of 1986 as stated above. Hence, these appeals.