ORIENTAL INSURANCE COMPANY LIMITED Vs. LAKHDHIRBHAI DEVABHAI RABARI

JUDGEMENT

(1.) HEARD learned advocates for the parties and perused the papers on record.

(2.) THE appellant herein has challenged the award dated 22.12.2011 passed by the Motor Accident Claims Tribunal (Main), Ahmedabad in Motor Accident Claims Petition No. 73 of 1988 so far as the Tribunal awarded Rs. 1,43,000/ - as compensation with interest at 7.5% per annum.

(3.) THE claimant had filed claim petition to the tune of Rs. 3,00,000/ - in respect of the vehicular accident which occurred on 12.06.2005 while the claimant was travelling on scooter as a pillion rider. At that time a truck bearing registration no. GJ -2 -T - 9661 driven by the original opponent no. 1 rashly and negligently hit the scooter as a result of which the claimant sustained injuries. The Tribunal after hearing the parties passed the aforesaid award.