GIRISHKUMAR BIPINBHAI Vs. KARIM ISMAIL VADIWALA

JUDGEMENT

(1.) HEARD learned advocates for the parties and perused the papers on record.

(2.) THE appellant herein has challenged the award dated 15.02.2002 passed by the Motor Accident Claims Tribunal (Aux.), Bharuch in Motor Accident Claims Petition No. 446 of 1992 so far as the Tribunal dismissed the claim petition.

(3.) MR . Patel, learned advocate appearing for the appellant submitted that the Tribunal failed to take into consideration the entire facts of the case and evidence on record and thereby erred in dismissing the claim petition. He submitted that the Tribunal has erred in coming to the conclusion that the injuries sustained by the appellant had no nexus with the accident in question.