KALEKHA GUALBKHA PATHAN Vs. GSRTC

JUDGEMENT

(1.) THIS appeal is directed against the judgement and award dated 17.09.1999 passed by the Motor Accident Claims Tribunal (IIAuxiliary), Ahmedabad in Motor Accident Claims Petition No. 1476 of 1995 wherein the learned Tribunal has partly allowed the aforesaid claim petition of the claimants by awarding compensation in the sum of Rs. 91800/ at the rate of 12% per annum from the date of claim petition till realization.

(2.) ON 08.06.1994 at around 4.30 a.m. when the claimant was going along with the goods., the sack of green chilies driving his paddle rickshaw, the S. T bus came from the opposite direction in a rash and negligent manner and hit the paddle rickshaw with the front portion of the bus. As a result thereof, the rear wheel of the bus crushed the leg of the claimant and he took prolonged treatment. The claimant therefore, filed the aforesaid claim petition wherein the learned Tribunal passed the aforesaid award. This appeal is at the instance of claimant for enhancement of compensation.

(3.) LEARNED advocate for the respondent supported the judgement and award of the learned Tribunal and submitted that the appeal may be dismissed.