NANALAL GOTHUJI MEVADI Vs. MAHMADHUSAIN JIVAJI VAHORA

JUDGEMENT

(1.) BY way of filing this appeal under Section 173 of the Motor Vehicles Act, 1988 the appellants original claimant has challenged the judgment and order dated 15th July 1997 passed by the learned Motor Accident Claims Tribunal (Main) Kheda at Nadiad in MAC Petition No.108 of 1988 whereby the Tribunal has awarded Rs.1,00,000 to the claimants as against their claim of Rs.1,50,000.

(2.) THE short facts of the present appeal are that the applicant appellant was going in rickshaw bearing registration No.GTJ 9449 on 2.9.1987 on Karamsad-Anand Road and when he reached the place of petrol pump at about 7 PM, a truck bearing registration No.GTG 3405 came there in excessive speed and dashed with the rickshaw because of which the appellant received injuries. His left leg was fractured and there was also fracture of left femur. He was hospitalised for the period from 2.9.1987 to 25.9.1987. He therefore filed claim petition claiming the compensation of Rs.1,50,000.