DALUSINH ALIAS DALSUKHBHAI SAYBABHAI Vs. MANSINH TAKHATSINH JHALA

JUDGEMENT

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

(2.) THE appellant herein has challenged the award dated 31.07.2000 passed by the Motor Accident Claims Tribunal Panchmahal at Godhra in Motor Accident Claims Petition No. 1602 of 1995 so far as the Tribunal awarded Rs. 1,74,840/- as compensation with interest at 7.5% per annum after holding the appellant 60% negligent and the original opponent no. 1 40% negligent.

(3.) MR. Ashish Shah, learned advocate appearing for the respondent supported the award passed by the Tribunal and submitted that the Tribunal is justified in assessing the contributory negligence which is in accordance with the evidence on record.