UKABHAI RAVJIBHAI PATEL Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) BY way of this appeal, the appellant-original claimant has challenged the judgement and award dated 30

(2.) TH September, 1991 passed by THe Motor Accident Claims Tribunal(iii) Ahmedabd, in M.A.C.P. No. 17 of 1985, whereby THe tribunal has awarded compensation in THe sum of Rs. 77,000/- to THe claimant wiTH interest at THe rate of 12% per annum from THe date of filing of THe petition till realization.

(3.) LEARNED advocate for the respondents has opposed the contention of learned advocate for the appellant and submitted that the judgement and award passed by the tribunal is just and proper and no interference is called for by this Court.