DINESHKUMAR SHANTILAL PATEL Vs. RAMANBHAI SHANBHAI SODHAPARMAR

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 5/4/1997 passed by the Motor Accident Claims Tribunal [Aux-I], Nadiad in M.A.C.P. No. 1165 of 1990, whereby the claim petition was partly allowed and the original claimants were awarded total compensation of Rs.62,560/- along with proportionate costs and interest @ 12% per annum from the date of the application till its realization.

(2.) THE facts in brief are that on 31.05.1990, while Dineshkumar Shantilal Patel along with Rameshbhai Patel was returning to their village Ruppura, on a scooter, as a pillion rider, at a particular place, a Jeep bearing no. GBQ 1379 driven by respondent no. 1, in a rash and negligent manner dashed the Jeep with the Scooter. As a result thereof, Dineshkumar and Rameshbhai both sustained severe bodily injuries. Later on, the appellant preferred claim petition, which came to be partly allowed, by way of the impugned award. By way of this appeal, the appellant has claimed for enhancement of the amount of compensation.

(3.) FOR the foregoing reasons, the appeal is dismissed. No costs.