ILIASBHAI ISMAILBHAI SALAT Vs. KAMRUN NISA RIAZ MOHMMAD

JUDGEMENT

(1.) THIS appeal has been filed against the judgment and award passed by the Motor Accident Claims Tribunal, Palanpur in M.A.C.P. No.485/1989 dated 02.05.1998, whereby, the said claim petition was partly allowed. By way of this appeal, the appellant has prayed for enhancement of the amount of compensation.

(2.) THE facts in brief are that on 23.05.1989 while the appellant was proceeding towards his garage by foot situated on the high-way road, an auto-rickshaw bearing registration no. GRO-184, driven by respondent no.1 herein, dashed him from the behind. As a result of the said accident, the appellant sustained bodily injuries and he was taken to the Hospital for necessary treatment. THEreafter, the appellant filed the claim petition before the Tribunal claiming compensation of Rs.2,00,000/-. However, the same came to be partly allowed by way of the impugned award. Hence, this appeal for enhancement of the amount of compensation.

(3.) FOR the foregoing reasons, the appeal is dismissed. No costs.