HARIBHAI DHIRAJBHAI GOHIL Vs. BAGABHAI BHUPATBHAI PARMAR

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 28.08.2002 passed by the Motor Accident Claims Tribunal [AuxIII], at Nadiad, in M.A.C.P. No. 1153 of 1988, whereby the claim petition was partly allowed and the original claimants were awarded total compensation of Rs.40,040/ along with interest @ 9% per annum from the date of the application, till its realization.

(2.) THE facts in brief are that on 03.03.1985, while the appellant, who was serving as a cleaner, was travelling in a Matador bearing registration no. GRU 7509, at a particular place, on account of the rash and negligent driving, the Matador turned turtle, as a result of which, the appellant sustained severe bodily injuries. Later on, the appellant filed claim petition, which came to be partly allowed, by way of the impugned award. The appellant has filed the present appeal for enhancement of the amount of compensation.

(3.) NO other contention has been raised on behalf of the appellant.