GAGUSHA KAMALSHA FAKIR Vs. LALJI KARSHANBHAI CHUDASAMA

JUDGEMENT

(1.) THIS appeal is directed against the judgement and award dated 24. 2.2002 passed by the Motor Accident Claims Tribunal (Main), Jamnagar in Motor Accident Claim Petition No.191 of 1995 whereby the Tribunal awarded compensation in the sum of Rs. 65,800/- along with interest @ 9% from the date of application till its realization.

(2.) ON 03. 3.1996 at about 2. 0 o? clock at night the appellant was driving truck No. GTR 3898. At that time a truck bearing registration No. G.T.W 8808 came from opposite side dashed with him. As a result of this the appellant sustained injuries and there is also damage to the truck. He therefore, filed the aforesaid claim petition before the Tribunal which came to be partly allowed by passing the aforesaid award. This appeal is at the instance of claimant for enhancement of compensation.

(3.) THE learned Advocate for the appellant could not persuade this court to take a different view of the matter. I am in complete agreement with the reasoning adopted and findings arrived at by the Tribunal.