RAJESHKUMAR POULBHAI PATELIYA Vs. PRAVINBHAI ALIAS BHIKHABHAI AMBALALPATEL

JUDGEMENT

(1.) BY way of this appeal, the appellant-original claimant has challenged the judgement and award dated 29.11.1999 passed by the Motor Accident Claims Tribunal(Auxiliary-ii), Nadiad, in M.A.C.P. No.1902 of 1990, whereby the tribunal has awarded compensation in the sum of Rs.67,400/- to the claimant, with interest at the rate of 12% per annum from the date of filing of the petition till realization.

(2.) THE short facts of this case are that on 19.6.1990 one accident occurred and due to which one Rajeshkumar Paulbhai Pateliya, appellant herein, sustained grievous injuries and therefore, he filed claim petition being M.A.C.P. No. 1902 of 1990 before the Tribunal. THE learned Tribunal after hearing learned advocates for both the parties and after recording the evidence decided the claim petition and passed the award as stated herein above against which the present appeal is filed by the appellant-original claimant.

(3.) IN that view of the matter, the claimant is entitled to additional amount of Rs.22,680/- alongwith interest at the rate of 7 ? per cent per annum from the date of filing of the application till realization. Rest of the award are just and proper therefore they are not disturbed