LAWS(GJH)-2011-12-102

NATHALAL KALIDASBHAI VAZA Vs. HAJIBHAI VIRAMBHAI

Decided On December 08, 2011
NATHALAL KALIDASBHAI VAZA Appellant
V/S
HAJIBHAI VIRAMBHAI Respondents

JUDGEMENT

(1.) BY way of filing this appeal under Section 173 of the Motor Vehicles Act, the appellant - original claimant has challenged the judgment and award 19

(2.) TH November 1996 passed by THe learned Motor Accident Claims Tribunal (Main) Rajkot in Motor Accident Claim Petition No.703 of 1991 whereby THe Tribunal was pleased to partly allow THe claim petition and to award compensation to THe claimant at Rs.65,200/- along wiTH interest at THe rate of 12% per cent for annum from THe date of THe application till realisation.

(3.) HEARD Mr Pankaj Desai, learned counsel for the appellant and Mr Mehta for the respondent ? insurance company and perused the record.