JINABHAI RANCHHODBHAI KOLI Vs. SORAB BASIRKHAN [DELETED]

JUDGEMENT

(1.) Present appellants, who are the original claimants in Motor Accident Claim Petition No. 379 of 1989 (for brevity, 'the claim petition') before the Motor Accident Claims Tribunal (Aux.) at Bhavnagar (for brevity, 'the Tribunal'), have challenged the judgment and award dated 10.08.2001 passed by the Tribunal awarding compensation in the sum of Rs.9,999/- as against the claim of Rs.2,50,000/-. Being dissatisfied with the said judgment and award, the appellants have preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (for brevity, 'the Act') for enhancement of compensation.

(2.) Learned counsel Mr. Vyom Shah for Mr. G. M. Joshi, learned counsel for the appellants submits that respondent No. 4 is not a necessary party in deciding this appeal. Accordingly, at his request, respondent No. 4 is permitted to be deleted from the present proceedings.

(3.) Short facts of the present case may be referred as under: