SNEHALATA Vs. PREMCHAND ABHYAKUMAR MISHRIKOTKAR

JUDGEMENT

(1.) The Appellants (hereinafter referred to as "the Claimants") have assailed the judgment and award dtd. 03/03/2007 passed by the Claims Tribunal in Claim Petition No. 458/1993 under Sec. 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act of 1988"). By the impugned judgment and award, the Claims Tribunal has partly allowed the claim petition and awarded compensation of Rs.4,88,660.00 with interest @ 6% per annum from the date of the application till final realization.

(2.) The brief facts necessary to decide this Appeal are as under:-

(3.) The offending vehicle was owned by the respondent No. 1 and insured with the respondent No. 2 (hereinafter referred to as "the Insurance Company"). The claim petition was contested by the Insurance Company on the ground that the compensation claimed by the Claimants was exorbitant. The plea of contributory negligence has also been raised.