ISHWARLAL KASTURLAL PANDYA Vs. IBRAHIMBHAI FARUKDIN VOHRA

JUDGEMENT

(1.) The present First Appeal, under Sec. 173 of Motor Vehicles Act, 1988, is preferred by claimant - Ishwarlal Kasturlal Pandya, being aggrieved and dissatisfied with the judgment and award dtd. 22/10/1999 passed by the Motor Accident Claims Tribunal (Aux.), Vadodara in Motor Accident Claim Petition No. 1198 of 1992, by which the Tribunal has awarded Rs.1,42,000.00 with 12% per annum interest, holding Opponent Nos.l to 3 liable, jointly and severally.

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

(3.) ***