NIKITABEN KISHORBHAI SOLANKI Vs. BADASAHEB LIMBAJIRAV VAIBHATT

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeal is directed against the impugned judgment dtd. 27/9/2023 passed by the High Court of Gujarat at Ahmedabad, in R/First Appeal No.1270 of 2022 by which though the compensation in favour of the claimant has been enhanced from Rs.46,64,231.00 (Rupees Forty Six Lakhs Sixty Four Thousand Two Hundred and Thirty One) with 9% interest from the date of filing but restricted to 9% interest on the head of medicines and treatment from 1/1/2015, as awarded by the Motor Accident Claims Tribunal (Auxiliary) and Fourth Additional District Judge of Kheda District, At Nadiad, (for short, the 'Tribunal') dtd. 11/2/2019, to Rs.62,02,871.00 (Sixty Two Lakhs Two Thousand Eight Hundred and Seventy One) with 9% interest excluding the head of attendant charges awarded of Rs.16,80,000.00 (Rupees Sixteen Lakhs Eighty Thousand).