COMMANDANT OFFICER Vs. GANPATBHAI RAJUBHAI RATHOD

JUDGEMENT

(1.) THIS appeal is directed against the judgement and award dated 18.02.1997 passed by the Motor Accident Claims Tribunal No. III ( Aux.), Ahmedabad in Motor Accident Claim Petition No. 470 of 1989 wherein the Tribunal has awarded a sum of Rs.104324/- along with interest at the rate of 12% per annum from the date of claim petition till realization.

(2.) ON 21.08.1989 at about 10.00 A.M. claimant was going on his bicycle to resume his duties. At that point of time, an Ambulance Van bearing No. DDP/8560 dashed with the claimant from the rear side. As a result of this, the claimant was fell down on the road and the ambulance van ran over right hand of the claimant and therefore, the claimant sustained injuries. He took prolonged treatment. The claimant therefore filed the aforesaid claim petition wherein the impugned award came to be filed which is challenged in the present appeal.

(3.) LEARNED advocate for the respondents supported the judgement and award of the learned Tribunal and submitted that the appeal may be dismissed.