ASHOKBHAI MOHANLAL PANCHAL Vs. HASANBHAI BUNDUBHAI SAIYED

JUDGEMENT

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

(2.) THE appellant herein has challenged the award dated 28.06.2002 passed by the Motor Accident Claims Tribunal Ahmedabad in Motor Accident Claims Petition No. 300 of 1999 so far as the Tribunal dismissed the claim petition.

(3.) AS a result of hearing and perusal of records, this court is of the view that considering the evidence on record and the facts and circumstances of the case, the Tribunal came to the conclusion that though the accident could have happened due to the negligence of the original opponent no. 1 as the version of the appellant has remained uncontroverted by the opponent no.1, the appellant has not produced relevant and cogent evidence as to the income and the employer. The evidence adduced by the appellant did not appear to be reliable or trustworthy. Considering the evidence and other records, the Tribunal concluded that the appellant did not give true evidence on oath and therefore the Tribunal observed that the appellant is not entitled to seek any relief in view of suppression of material facts. This court is in complete agreement with the reasonings adopted and findings arrived at by the Tribunal and therefore do not see any reason for causing interference. Nothing is pointed out before this Court to take a contrary view.