BHIKHABHAI MULJIBHAI MANWAR Vs. GSRTC

JUDGEMENT

(1.) THE appellant herein has challenged the award dated 04.12.2002 passed by the Motor Accident Claims Tribunal (Main), Valsad in Motor Accident Claims Petition No. 372 of 2002 (Old No. 96 of 1993) so far as the Tribunal awarded only Rs. 2,00,000.00as compensation with interest and costs.

(2.) IT is the case of the appellant that on 19.10.1992 while the appellant was going in an S.T. Bus from Keshod to Umargaon the bus collided with a truck as result of which the appellant sustained injuries. The appellant therefore filed claim petition for compensation. The Tribunal after hearing the parties passed the aforesaid award.

(3.) LEARNED advocate appearing for the respondent supported the award of the Tribunal and submitted that the same does not call for any interference by this Court. However, learned advocate for the respondent could not controvert the issue of multiplier and prospective income.