DAHYALAL MITHALAL JAIN Vs. SITASHARAN BHAGVATIPRASAD MISHRA

JUDGEMENT

(1.) THE appellant was respondent No.1 before the Motor Accident Claims Tribunal at Navsari in Motor Accident Claim Petition No.613 of 1991. THE amount of Rs.71,000/- came to be awarded by the Tribunal to the claimant against the present appellant, who allegedly caused injuries to the claimant by driving motorcycle in rash and negligent manner and hence, this appeal.

(2.) HEARD learned advocate Mr. Bharda for the appellant. Mr. Bharda tried to submit certain aspects on merits of the case. However, when his attention was drawn to the fact that the appellant chose not to contest the claim petition before the Tribunal at all, Mr. Bharda conceded to this aspect.

(3.) THE amount of Rs.25,000/- deposited with this Court, be transmitted to the Tribunal concerned forthwith, for being disbursed to the claimant with accrued interest thereof.