TRANSPORT MANAGER Vs. AMARSINGH TEJSINGH RAJPUT

JUDGEMENT

(1.) BY way of this appeal, the appellant has challenged the judgment and award passed by the Motor Accident Claims Tribunal(Auxi), Ahmedabad City in Motor Accident Claims Petition No.1488 of 1996, whereby the Tribunal has awarded Rs.1,23,400/- to original claimant with interest at the rate of 9% p.a. from the date of the application till its realization.

(2.) THE facts of the case is that on 20.08.1995, the original applicant was going on a bicycle and at that time, AMTS bus No.GRS-8763 came by driving his bus rashly and negligently in high speed and dashed with the applicant's bicycle. As a result, the applicant fell down and sustained serious injuries. THErefore, the applicant filed claim petition being Motor Accident Claims Petition No.1488 of 1996 before the Motor Accident Claims Tribunal, Ahmedabad City for compensation.

(3.) LEARNED counsel for the respondent has supported the judgment and award passed by the Tribunal and submitted that no interference is called for and the appeal deserves to be dismissed.