SAVITABEN S VALAND Vs. DHIRAJLAL C KOTAK

JUDGEMENT

(1.) Admit. Service of the notice is waived by learned advocate Ms. Lilu K. Bhaya, for the appellants.

(2.) The appellants challenge the impugned judgment and award of the Motor Accident Claims Tribunal (Main), Jamnagar, in Motor Accident Claim Petition No. 109 of 1985, whereby the appellants, who are original claimants nos. 1 and 4 and heirs and legal representatives of the deceased Rameshbhai Setabhai Patel, came to be awarded an amount Rs. 1,11,000/- with running interest of 15 per cent per annum from the date of application till payment against respondent no. 1, while rejecting the entire claim against respondent no. 2 original opponent no. 2, New India Insurance Company, by filing this Appeal under Sec. 173 of the Motor Vehicles Act, 1988.

(3.) The only contention advanced before us in this appeal is that the Tribunal has committed serious error in refusing to award the claim against respondent no. 2, New India Insurance Company on behalf of the appellants original claimants, which came to be countenanced on behalf of the Insurance Company.