NARANBHAI REVABHAI PARMAR Vs. CHANDRASINH DOLATSINH JODHA

JUDGEMENT

(1.) BY way of this appeal, the appellant has challenged the judgment and award passed by the Motor Accident Claims Tribunal, Ahmedabad(Rural) in Motor Accident Claims Petition No.34 of 2006, under Section 163-A of the Act, whereby the Tribunal has awarded Rs.2,68,500/- to original claimants with running interest at the rate of 7.5% p.a. from the date of the application till its realization.

(2.) THE facts of the case is that on 10.12.2005, the deceased was going by driving his motorcycle No.GJ-1-TC-347 and at that time, he dashed with vehicle No.GJ-1-TT-9282. As a result, the deceased sustained injuries and succumbed to death. THErefore, the appellants filed claim petition under Section 163-A of the Act being Motor Accident Claims Petition No.34 of 1995 before the Motor Accident Claims Tribunal, Ahmedabad (Rural) for compensation.

(3.) LEARNED counsel for the respondent has supported the judgment and award passed by the Tribunal and submitted that no interference is called for and the appeal deserves to be dismissed.