JIGGARKUMAR JETHALAL MEHTA Vs. THAKATSINH MOHBATSINH SISODIA

JUDGEMENT

(1.) THIS appeal is directed against the judgement and award dated 19.09.2000 passed by learned Motor Accident Claims Tribunal (Auxi), Sabarkantha at Himmatnagar in Motor Accident Claim Petition No.70 of 1991 wherein the Tribunal has awarded a total sum of Rs.45000/- along with interest at the rate of 12% per annum.

(2.) THE claimant was proceeding from village Dhadalia to Modas on 03.11.1990 in a Jeep. At that time an S.T. Bus came from opposite side and dashed with the jeep as a result of which the claimant sustained serious injuries. He therefore filed the aforesaid claim petition wherein the aforesaid award came to be passed. This appeal is at the instance of the claimant for enhancement of the compensation.

(3.) I am in complete agreement with the reasoning adopted and findings arrived at by the Tribunal. The appeal is therefore dismissed with no order as to costs.