CENTRAL POLLUTION CONTROL BOARD Vs. IQBAL MOHMMED SHAIKH

JUDGEMENT

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

(2.) THE appellant herein has challenged the award dated 07.05.1999 passed by the Motor Accident Claims Tribunal, Vadodara in Motor Accident Claims Petition No. 426 of 1993 so far as the Tribunal awarded only Rs. 85,789.00 as compensation with interest at 12% per annum.

(3.) MR . Rawal, 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 higher amount under various heads. He submitted that the Tribunal has wrongly assessed the injuries sustained by the claimant and the damages to the vehicle.