MEENABEN N KAMDAR Vs. AASMOHAMMED SHAHMOHAMMED PATHAN

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgmental and award dated 20.04.2011 passed by the M.A.C.T. (Auxi), Vadodara in M.A.C.P. No.526 of 2005, the present appellants original claimants have approached this Hon'ble Court by way of preferring present appeal.

(2.) The facts leading to filing present First Appeal in nutshell are as under:-

(3.) The Tribunal framed the issues accordingly and examined 3 oral evidence and 38 documentary evidence. After considering material available on record, the Motor Accident Claim Tribunal, vide judgment and award dated 20.04.2011, granted compensation of RS.19,10,394/- with interest at the rate of 7.5%.