NARWATSINH PRATAPBHAI PATELIYA Vs. GAMIRBHAI CHHATRABHAI DAMORE

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 17.03.2001 passed by the Motor Accident Claims Tribunal [Auxi.] Panchmahals at Godhra in M.A.C.P. no. 327 of 1991, whereby the claim petition was partly allowed and the original claimants were awarded total compensation of Rs. 42,700/- along with interest @ 9% per annum from the date of the application till its realization.

(2.) THE facts in brief are that on 14.08.1990, at around 1130 hours, while the appellant along with his relatives was going towards Village Vadela, at that time, S.T. Bus bearing no. GRU 6510, on account of rash and negligent manner, the carrier of the bus fell on the applicant, as a result of which, he sustained severe bodily injuries. Later on, he filed the claim petition, which came to be partly allowed, by way of the impugned award. THE appellant have preferred this appeal claiming for enhancement of the amount of compensation.

(3.) IN view of the above, the appeal is partly allowed. The impugned judgment and award passed by the Tribunal is modified to the extent that the appellant shall be entitled for additional compensation of Rs.2,400/- along with interest @ 7.5% per annum as against 9% from the date of the application till its realization. Rest of the award remain unaltered and is accordingly confirmed.