NATIONAL INSURANCE CO LTD Vs. ARAMOR AAINAND

JUDGEMENT

(1.) THIS appeal is directed against the judgement and award dated 20.06.2005 passed by learned Motor Accident Claims Tribunal (Auxi), Vadodara in Motor Accident Claim Petition No. 227 of 1998 wherein the Tribunal has awarded a sum of Rs.99268/- by way of compensation along with interest at the rate of 9% per annum from the date of claim petition upto December2000 and thereafter at the rate of 6% per annum upto deposit or realization.

(2.) ON 14.07.1997 the original claimant and another person were traveling on motor cycle. At that time a jeep came and collided with the motor cycle as a result of which the claimant fell down and sustained injuries. Hence he filed the aforesaid claim petition wherein the impugned award came to be passed.

(3.) I am in complete agreement with the reasoning adopted and findings arrived at by the Tribunal. No case is made out to cause interference. Hence the appeal is dismissed with no order as to cost.