PUNJABHAI R PATEL Vs. BANSIBHAI THAKOREBHAI

JUDGEMENT

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

(2.) THE appellant herein has challenged the award dated 29.01.1995 passed by the Motor Accident Claims Tribunal (Aux.), Kheda at Nadiad in Motor Accident Claims Petition No. 885 of 1985 so far as the Tribunal awarded only Rs. 72,500/- as compensation with interest at 15% per annum.

(3.) AS a result of hearing and perusal of records, this court is of the view that considering the evidence on record and the facts and circumstances of the case, the Tribunal came to the conclusion that the appellant sustained injuries as a result of the rash and negligent driving of the original opponent no. 1. The Tribunal has assessed the loss per month at Rs. 125/-. The Tribunal also assessed the monthly income of the appellant at Rs. 500/-. Nothing is pointed out before this Court to take a contrary view. The Tribunal has finally quantified the amount of compensation at Rs. 72,500/-. This court is in complete agreement with the reasonings adopted and findings arrived at by the Tribunal and therefore do not see any reason for causing interference.