METUBEN Vs. BANDEKHA SAHEBKHA

JUDGEMENT

(1.) HEARD learned advocate Ms. Mayaben Desai for Mr. M. D. Pandya on behalf of appellants-claimants, learned advocate Mr. B. R. Shah for respondent no. 5. D. S. affidavit is not filed on behalf of respondent nos. 1 and 2. Though served, respondent nos. 3, 4 and 6 have not appeared and no advocate is engaged by them.

(2.) IN this appeal, appellants have challenged award passed by Motor Accident Claims Tribunal (Main), Banaskantha District at Palanpur in Motor Accident Claim Petition No. 55 of 1981 Exh. 63 decided on 15/4/1982 whereby Claims Tribunal, Banaskantha has awarded Rs. 47,000/- to applicants-claimant with proportionate costs and interest at the rate of 6% from date of application till realisation.

(3.) CLAIM petition was filed by claimants i. e. heirs and legal representatives of deceased Jawanji Dhiraji claiming compensation of Rs. 75,000/ -.