GYAN SINGH AHIRWAR Vs. GENDA BAI

JUDGEMENT

(1.) This miscellaneous appeal, under Sec. 173 of the Motor Vehicles Act, has been filed against the Award dtd. 11/9/2024 passed by Motor Accidents Claims Tribunal, Vidisha in MACC No. 123 of 2023, by which an amount of Rs.7,21,569.00 has been awarded as compensation with interest at the rate of 6% per annum.

(2.) The appeal has been filed by the owner and driver of the vehicle.

(3.) A solitary ground was raised by counsel for appellants that no witness was examined by claimants to prove the factum of accident. The appellants have denied the factum of accident. Therefore, the Claims Tribunal committed material illegality by holding that the accident was caused by the offending vehicle in question and wrongly awarded the compensation.