ORIENTAL INSURANCE CO. LTD Vs. RAJULA DHIRENBHAI SHAH

JUDGEMENT

(1.) THIS appeal is directed against the judgement and award dated 28.03.2005 passed by learned Motor accident Claims Tribunal (Main), Nadiad in Motor Accident Claim Petition No.318 of 1993 whereby the Tribunal has awarded a sum of Rs.98745/ along with interest at the rate of 9% per annum from the date of the claim petition till the amount is deposited in the Tribunal.

(2.) IT is the case of the claimant that on 01.11.1992 he was going from Khambhat to Baroda in Ambassador Car bearing No.GBQ2005. When the said car reached near village Vagmara of Borsad Taluka, one truck came from the opposite direction with full light, due to which the driver of the ambassador car lost control of his car and the car turned turtle and went into a ditch. The claimant sustained serious injuries and had to take prolonged treatment. He therefore filed the aforesaid claim petition wherein the aforesaid award came to be passed.

(3.) LEARNED Advocate for the respondent supported the jdugement and award and submitted that no interference may be caused.