BHOLABHAI POPATBHAI BABARIYA Vs. AHIR GHUSABHAI BAVJIBHAI

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 30.10.2004 passed by the Motor Accident Claims Tribunal [Aux.] Bhavnagar in M.A.C.P. No. 820/1996, whereby the claim petition was partly allowed and the original claimants were awarded total compensation of Rs.70,000/ along with interest @ 9% per annum from the date of the application till its realization.

(2.) THE facts in brief are that 19.10.1996, at around 0800 hrs., while the appellant was standing near R.T.O. Office, at that time, the driver of the truck bearing no. GTK3619, on account of rash and negligent driving, dashed the appellant, as a result of which, he sustained severe bodily injuries. Later on, he filed claim petition, which came to be partly allowed, by way of the impugned award. The appellant has preferred the present appeal for enhancement of the amount of compensation.

(3.) HEARD learned counsel for the parties. None appears on behalf of respondents no.1 & 2. It appears from the record that the Tribunal has assessed the annual income of the appellant at Rs.2,4000/. In my opinion, the said assessment made by the Tribunal is reasonable and appropriate.