AMBABEN BHIKHABHAI PATEL Vs. MAHMMOD FIROZ ADAMBHAI MUSALMAN

JUDGEMENT

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

(2.) THE appellant herein has challenged the award dated 22.04.1998 passed by the Motor Accident Claims Tribunal Nadiad in Motor Accident Claims Petition No. 116 of 1996 so far as the Tribunal awarded only Rs. 1,82,750.00 as compensation with interest at 12% per annum.

(3.) MR . Pradeep, learned advocate appearing for the appellant submitted that the Tribunal failed to take into consideration the entire facts of the case and evidence on record and thereby erred in awarding adequate amount under various heads. He submitted that the Tribunal has wrongly assessed the contributory negligence of the scooterist.