CHHATRASINH HIRABHAI PATEL Vs. KAIYYUM MUSABHAI RAKADIA

JUDGEMENT

(1.) THE appellant herein has challenged the award dated 31.07.2000 passed by the Motor Accident Claims Tribunal Panchmahal at Godhra in Motor Accident Claims Petition No. 376 of 1995 so far as the Tribunal awarded Rs. 2,29,540/- as compensation with interest and costs.

(2.) THE original claimant had filed claim petition seeking compensation to the tune of Rs. 5 lakhs for the vehicular accident which occurred on 11.01.1995 while the appellant was hit by a tractor trolley driven by the original opponent no. 1 in a rash and negligent manner. THE appellant therefore filed claim petition for compensation. THE Tribunal after hearing the parties passed the aforesaid award.

(3.) AS regards the rest of the awards under various heads, the same is just and proper and no interference is called for.