BALDEVVAN SHIVVAN GOSWAMI Vs. SUKHDEVVAN AMRUTVAN GOSWAMI

JUDGEMENT

(1.) THIS is an appeal, whereby the appellant has challenged the judgment and award of the M.A.C.T.(Auxi.), Mehsana, dated 24.06.2010, whereby the tribunal awarded Rs.4,21,000/- along with interest at 7.5 per cent per annum.

(2.) BRIEF facts of the case are as under: On account of a vehicular accident, which took place on 31.10.2001, the original claimant-respondent No.1, herein, received severe bodily injuries. He, therefore, filed the aforesaid claim petition, wherein the tribunal passed the impugned judgment and award. Hence, the present appeal.

(3.) HEARD learned counsel for the parties and perused the material on record. As regards the contentions raised by the learned Counsel for the appellants with regard to the liability, amount awarded by the tribunal towards compensation etc. are concerned, the tribunal has elaborately discussed the evidence in detail, more particularly, the evidence in the form of FIR(Mark-24/1), Panchnama(Exhibit-34) etc., which support the case put forward by the original claimants. I have also gone through the impugned order and I find that the compensation awarded by the tribunal is just and appropriate and in consonance with the evidence on record and the law on the subject. I am in complete agreement with the reasonings given by and the conclusion arrived at by the tribunal, and hence, I find no reason to entertain the present appeal.