RAJENDRASINH N. VADHER Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment 24/10/2018 passed by the High Court of Gujarat at Ahmedabad in First Appeal No. 1390 of 2016 whereby and whereunder the appeal by the first respondent- insurance company against the award of Motor Accident Claims Tribunal (AUXI), Ahmedabad (Rural) in M.A.C.P. No. 40 of 2007, was partly allowed.

(3.) The appellant-claimant was a pillion rider on a motor cycle when he met with an accident on 14/12/2006. The evidence of Dr. Khandwal, with Exhibit-33, Disability Certificate would reveal that the appellant had incurred whole body disability of 58.91%, rounded of to 59%. The Tribunal, after taking into account the evidence on record, awarded a total compensation of Rs.13,73,514.00, inclusive of an amount of Rs.2,00,000.00 towards future medical expenses, with interest @ 8% per annum.