HITESHBHAI @ HITENDRA BHAGWANJIBHAI GEDIA Vs. JAGDISHBHAI RAVJIBHAI TALAVIA

JUDGEMENT

(1.) Heard learned advocate Mr.Tolia for the appellant, Mr.N.S. Vyas, learned advocate for respondent No.1, learned advocate Mr.H.K. Patel for respondent Nos.2 and 3 as well as learned advocate Ms. Niyati Juthani, learned advocate appearing with learned counsel Mr.R.M. Meena for respondent No.4. Perused the record as well as RP received from the trial Court.

(2.) The appellants herein are original claimants. They have challenged the judgment and award dated 13.2007 in MACP No.540 of 2001 by Motor Accident Claims Tribunal (Aux.) and 2nd Fast Track Court of Amreli.

(3.) By such impugned award, the Tribunal has awarded an amount of Rs. 2,61,720.00 with proportionate cost and running interest @ 7.5% p.a. from the date of claim petition till its realization to the appellant - claimant which is to be paid by original opponents and respondents herein.