SHAILESH J MEHTA Vs. KASHIRAM GANGARAM

JUDGEMENT

(1.) Heard learned advocate Mr.Nirav C. Thakkar appearing on behalf of appellant - claimant - Shailesh J. Mehta, learned AGP Mr. Anand L. Sharma appearing on behalf of Respondent Nos.1 and 2 - State Authorities, learned advocate Mr. Vicky Mehta for learned advocate Mr. Hasmukh Thakker appearing on behalf of Respondent No.3 - United India Insurance Company Limited and learned advocate Mr. N.S. Tahilramani appearing on behalf of Respondent No.6 - The Oriental Insurance Company Limited.

(2.) The present appeal is preferred by appellant claimant for enhancement of compensation worked out by Claims Tribunal, Bharuch. The claimant has filed Claim Petition No.591 of 1983 (Main) claiming compensation of Rs.5 lakhs from respondents.

(3.) The short facts of present case is that the accident took place on 7th October, 1983 on National Highway No.8 near Sidhdheshwari Oil Factory, Ankleshwar, at about 00-30 hours between Jeep Car No.GTI-7076 and Truck No.GTG-3348. The jeep car, at the material time, was driven by jeep driver Kashiram Gangaram, who is Respondent No.1. As a result of which, said accident had taken place. The claimant was working as Circle Police Inspector at Bharuch was also received injuries in the said accident. The jeep driver Kashiram, Police Constable Sureshbhai Bhavanbhai and inmate of jeep were received injuries. The said jeep car is of the ownership of I.G.P., State of Gujarat - Respondent No.2. It was insured with United India Insurance Company Limited - Respondent No.3. The Truck No.GTG-3348 was in stationary condition as it had met with an accident half an hour prior to present accident with Truck No.GTG-2221. Respondent No.4 is a driver of Truck No.GTG-3348 and Respondent No.5 is owner of said truck and said truck was insured with Respondent No.6 - The Oriental Insurance Company Limited.