NARENDRKUMAR SHANKARLAL DANI Vs. AJAYKUMAR JADAVBHAI PATEL

JUDGEMENT

(1.) THE appellant herein has challenged the award dated 31.07.1992 passed by the Motor Accident Claims Tribunal Ahmedabad in Motor Accident Claims Petition No. 267 of 1986 so far as the Tribunal awarded only Rs. 1,20,000/- as compensation with interest and costs.

(2.) IT is the case of the appellant that on 07.05.1986 appellant was knocked down by a car bearing registration No. GUD 55 which was being driven by the original opponent no. 1 in a rash and negligent manner as a result of which the appellant sustained injuries. The appellant therefore filed claim petition for compensation to the tune of Rs. 3 lakhs. The Tribunal after hearing the parties passed the aforesaid award.

(3.) IN the case of Sarla Verma & Ors Vs. Delhi Transport Corp. & Anr. Reported in 2009(6) SCC 121 it is held as under: