BHARATBHAI RATNSHI TOPRANI Vs. KANA SAVA AYAR

JUDGEMENT

(1.) The present appeal is filed by the original claimant challenging the impugned judgment and award passed by the Motor Accident Claims Tribunal, Katchch at Bhuj dtd. 25/4/2006 in MACP No. 329 of 1995, whereby the Tribunal has awarded the compensation of Rs.1,09,300.00 to the injured.

(2.) The brief facts of the present case are as under.

(3.) Learned advocate for the appellant- original claimant has submitted that the amount which is awarded by the Tribunal is not just and proper. It is submitted that the Tribunal has not properly appreciated the facts of the present case and not applied the ratio laid down by the Hon'ble Apex Court as well as this Court. It is further contended that the Tribunal has not considered the disablement of the appellant in its true and prospective spirit and while calculating the quantum, the Tribunal has committed a grave error.