UKABHAI V HALPATI Vs. RAMANBHAI SOMABHAI

JUDGEMENT

(1.) Though served, respondents have chosen not to appear before this Court.

(2.) One Ukabhai Vanmalibhai Halpati-original claimant in Motor Accident Claims Petition No. 261 of 1979 is before this Court praying for additional compensation of Rs. 5500/- as the Motor Accident Claims Tribunal (Auxiliary) No.2, Surat by judgment and award dated 6th September, 1980 awarded an amount of Rs. 9000/- only by way of compensation with running interest at the rate of 6% per annum from the date of the application till realisation with proportionate costs.

(3.) Learned advocate for the appellant invited the attention of the Court to the facts which gave rise to the claim petition. The same are set out in paragraph-2 of the judgment and award which read as under: