JAYESH DHANVANTRAY PANDYA Vs. RAJKUMAR VISHWANATH GOYANKA

JUDGEMENT

(1.) THE appellant herein have challenged the award dated 22.04.2002 passed by the Motor Accident Claims Tribunal, (Main) Kutch in Motor Accident Claims Petition No. 322 of 1992 so far as the Tribunal awarded only Rs. 3,78,900/- as compensation with interest and costs.

(2.) IT is the case of the appellant that on 05.02.1992 while the claimant was travelling in a Car bearing registration no. RST 1031 which was being driven by the original opponent no. 1 in a rash and negligent manner which dashed with a scooter as a result of which he sustained serious injuries. The appellant therefore filed claim petition for compensation to the tune of Rs. 5 lakhs. The Tribunal after hearing the parties passed the aforesaid award.

(3.) BEFORE proceeding further it is required to be noted that the issues with regard to multiplier is already settled by the decision of Apex Court. In the case of Sarla Verma & Ors Vs. Delhi Transport Corp. & Anr. Reported in 2009(6) SCC 121 it is held as under: