RAMANBHAI MANSUKH BHIL Vs. ARVINDKUMAR JAYANTILAL SHAH

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 30.05.2000 passed by the Motor Accident Claims Tribunal (Aux.) Godhra at Panchmahals, in M.A.C.P. No. 529 of 1987 whereby, the claim petition was partly allowed and the original claimants were awarded total compensation of Rs.1,75,000/- per annum from the date of the application till its realization.

(2.) THE facts in brief are that on 04.04.1987 while the appellant was going towards S.T. stand, at that time, respondent no.1 driving in a scooter bearing registration no. GAM 1907 in a rash and negligent manner dashed the scooter with the appellant. As a result, thereof, the appellant sustained severe bodily injuries. Later on the appellant filed claim petition, which came to be partly allowed, by way of the impugned award. By way of the present appeal, the appellants have claimed for enhancement of the amount of compensation.