NARANBHAI GORDHANBHAI PRAJAPATI Vs. HEMANTKUMAR MANEKLAL PATEL

JUDGEMENT

(1.) BY way of this appeal the appellant has challenged the judgment and award of the M.A.C.T. No.3, Court No.XI, Ahmedabad, dated 20.03.2001, rendered in M.A.C.P. No.124 of 1993, whereby the tribunal awarded Rs.13,000/- along with 12 per cent interest.

(2.) THE brief facts of the case are that, on 04.08.1991, while the appellant-original claimant, who was a minor at that point of time, was crossing the road, he was dashed by a scooter being driven in rash and negligent manner by respondent No.1 and insured by respondent No.2. As a result, thereof, the appellant received severe bodily injuries. He, therefore, filed the afore-mentioned claim petition, wherein the tribunal passed the impugned judgment and award. Hence, the present appeal.

(3.) HEARD learned Counsel for the parties and perused the material on record. As regards the contentions raised by the learned Counsel for the appellants with regard to the amounts awarded by the Tribunal under different heads is concerned, I have gone through the impugned award and I find that the amounts awarded under the respective heads are just and appropriate and in consonance with the evidence on record and the law on the subject. I am in complete agreement with the reasonings given by and the conclusion arrived at by the Tribunal, and hence, I find no reason to entertain the present appeal.