- (1.)Aggrieved from the judgment and order dated 16.12.2006 passed by the Motor Accident Claims Tribunal (Aux.), Fast Track Court No.4, Sabarkantha at Himatnagar in Motor Accident Claim Petition No.1077 of 2001 awarding compensation of Rs.1,56,000/ - against the claim of Rs.4,00,000/ -, present petition has been preferred by parents of the deceased.
(2.)As per facts of this case, on 03.05.2001, son of the appellants was coming from Ahmedabad to Himatnagar in his Maruti Car bearing Registration No.GRN 356 . When his car reached near the Sim of village Dalpur, at about 02.30 a.m., a luxury bus bearing Registration No.RJ -03 -PO -761 came from opposite side. This bus was being driven in rash and negligent manner and it dashed with the Maruti car driven by son of the appellants. On account of this accident, son of the appellants expired.
(3.)Appellants are father and mother of the deceased. The Tribunal, against the claim of Rs.4,00,000/ -, awarded Rs.1,56,000/ - with interest @ 7.5% from the date of filing of the petition till realization. Liability of owner, driver and insurance company of the bus was held to be joint and several . Aggrieved from this decision of the Tribunal, present appeal has been preferred.