CHAUDHARI NARANBHAI CHHELBHAI Vs. MANSANGBHAI K CHAUDHARI

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 27.07.1992 passed by the Motor Accident Claims Tribunal, Mehsana (for short, ?the Tribunal?) in M.A.C.P. No.766/1986 whereby, the claim petition was dismissed.

(2.) THE facts in brief are that on 13.04.1986 while the appellant, original claimant, was going to Gunja from Visnagar on his Scooter, he was dashed by a Tractor bearing registration no. GAQ 8971, while it was trying to undertake his vehicle. THE said Tractor was driven by respondent no.1, owned by respondent no.2 and insured with respondent no.3-Company. THE appellant filed the claim petition before the Tribunal claiming compensation of Rs.50,000/-. However, the said petition came to be dismissed by way of the impugned award. Being aggrieved by the same, the appellant has preferred the present appeal.