MIRABEN GOVINDBHAI GAVIT Vs. RAMBACHCHAN SHREERAMKANT GOND

JUDGEMENT

(1.) The present First Appeals, under Sec. 173 of the Motor Vehicles Act, 1988, are preferred by the appellants "" original claimants, being aggrieved and dissatisfied with the judgment and award dtd. 5/2/2014 passed by the Motor Accident Claims Tribunal Dang at Ahwa in Motor Accident Claim Petition Nos.75 of 2012 and 106 of 2012, by which the Tribunal has awarded Rs.2,51,045.00 and Rs.1,20,256.00 with 7.5% p.a. interest to the claimants, holding opponent Nos.1 to 3 liable, jointly and severally.

(2.) Brief facts of the case are as under:

(3.) ***