GSRTC Vs. GURMITSINGH UTTAMSINGH DINDAYALA

JUDGEMENT

(1.) BY way of this appeal, the appellants- original opponent No.2 has challenged the judgement and award dated 30.01.1999, passed by the Motor Accident Claims Tribunal(Main), Surat, in M.A.C.P. No. 490 of 1990, whereby the tribunal has awarded compensation in the sum of Rs.1,50,000.00 to the claimant with interest at the rate of 12% from the date of filing of the petition till realization.

(2.) THE brief facts leading to filing of this appeal are that on 06.03.1990, one Gurmitsingh Uttamsingh Dindyala, present respondent No.1 was walking in Kachacha road. When he reached near the place of accident, at that time one S.T. bus bearing registration No.8084 came from Bardoli Railway Station in full speed and dashed the present respondent. As a result of the said accident, the respondent No.1 sustained grievous injuries therefore, he filed claim petition being M.A.C.P. No.490 of 1990 before the Tribunal for compensation. The Tribunal after hearing learned advocates for the respective parties and after considering the evidence on record decided the claim petition and passed the award as stated hereinabove against which the present appeal is preferred by the appellants-original opponent No.2.

(3.) LEARNED counsel for the respondent has supported the judgement and award of the Tribunal and submitted that the Tribunal after considering the evidence on record has passed the award. Therefore, he prayed to dismiss the present appeal.