ODHABHAI MOHANBHAI KOLI Vs. ABDULBHAI MOHAMMEDBHAI AALIYANI

JUDGEMENT

(1.) The appellants - heirs of the deceased Odhabhai Mohanbhai Koli have preferred the present First Appeal challenging the judgement and award passed by the learned Motor Accident Claims Tribunal (Auxiliary) (Fast Track Court No.1), Bhavnagar in Motor Accident Claim Petition No.62 of 1997 dated 14/12/2005, challenging the finding of the learned Motor Accident Claims Tribunal holding the deceased 80% negligent for the accident and for enhancement of the amount of compensation.

(2.) Short facts giving rise to the present appeal are as under:-

(3.) Feeling aggrieved by and dissatisfied with the impugned judgement and award passed by the learned tribunal, the appellants herein - original claimants have preferred the present First Appeal.