(1.) THIS appeal has been preferred against the judgment and award dated 10.08.2001 passed by the Motor Accident Claims Tribunal (Aux.), Vadodara in M.A.C.P. No.582/1993 insofar as the appellant, original claimant, was awarded total compensation of Rs.23,255.65 along with interest at the rate of 9% per annum from the date of application till its realization as against the total claim of Rs.50,000/-.
(2.) THE facts in brief are that on 10.02.1993 at about 1830 hrs. while the appellant was travelling as a passenger in the ST bus bearing registration No. GRU 8873 driven by respondent no.1 and belonging to respondent no.2-Corporation, it turned turtle and fell into a pit on account of the rash and negligent driving of respondent no.1. In the said accident, the appellant sustained severe bodily injuries. He filed the claim petition before the Tribunal claiming compensation of Rs.50,000/-. However, the same came to be partly allowed by way of the impugned award.
(3.) FOR the foregoing reasons, the appeal is partly allowed. The impugned award passed by the Tribunal is modified to the extent that the appellant, original claimant, shall be entitled for additional compensation of Rs.11,250/-, over and above the compensation already awarded by the Tribunal, along with interest at the rate of 7.5% per annum from the date of application till its realization. The impugned award stands modified to the above extent. The appeal stands disposed of accordingly.