MEGHJIBHAI MULJIBHAI PATEL Vs. IBRAHIM JUSABBHAI MANSURI

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 30.4.1998 passed by learned Motor accident Claims Tribunal (Aux.), Surat in Motor Accident Claim Petition No. 596 of 1988 wherein the Tribunal has awarded a sum of Rs. 1,13,000/- as against the claim of Rs.3,00,000/-.

(2.) THE accident occurred on 12. 2.1988 at 12.30 p.m near Kokanwad Patia in Vyara Taluka. THE vehicles involved in the accident were the Truck No.GTB 6511 and offending Truck No.GTX 8566 driven by opponent No.2. THE appellant therefore, filed the Motor Accident Claim Petition No.596 of 1988 whereby the Tribunal has passed the aforesaid award which is challenged in the present appeal.

(3.) HEARD learned advocates for the parties and perused the documents on record.