BHARTIBEN RAMESHBHAI PATEL Vs. RAVAL SAVABHAI RUNGNATHBHAI

JUDGEMENT

(1.) HEARD Mr. Hitesh N. Acharya learned advocate appearing for appellants - ori. Claimants and Mr. Vibhuti Nanavati learned advocate appearing for respondent no. 3.

(2.) THIS First Appeal is preferred by the appellants ori. claimants against the judgment and award passed by the Motor Accident Claims Tribunal (Auxi.), Fast Track Court No. 5, Palanpur on 20.7.2007.

(3.) THE facts of the present case briefly stated that, on 1.1.1993, at about 2.00pm, when deceased Rameshbhai Gopalbhai Patel was driving scooter bearing No. GBZ -1491 on the right side of the road at a slow speed from Balaram to Virpur and at that time, respondent no. 1 driver, who was, driving Jeep bearing No. GRN -210 on the wrong side of the road on full speed and negligently, therefore, dashed with scooter of the deceased, due to that, scooter rub on right side and carried away from back side to distance up to 86 feets. As a result, deceased Rameshbhai Gopalbhai Patel died on the spot. Therefore, the legal heirs of deceased Rameshbhai Gopalbhai Patel filed the petition being Motor Accident Claims Petition No. 231/1993 for the compensation under Section 166 of the Motor Vehicles Act, 1988 for Rs. 13,50,000/ -.