JETHABHAI DHANJIBHAI DAFDA Vs. SUBHASHBHAI RATHOD

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 19.01.1999 passed by the Motor Accident Claims Tribunal [Main] Rajkot in M.A.C.P. No. 1235 of 1996, whereby the said claim petition was partly allowed and the original claimants were awarded total compensation of Rs.1,10,000/ along with interest @ 15% per annum from the date of the application till its realization.

(2.) THE facts in brief are that on 22.09.1991, while the appellant was going on his bicycle, at a particular place, a bus bearing registration no. GJ18V341, on account of rash and negligent manner, dashed with the cycle, as a result of which, the appellant sustained severe bodily injuries. Later on, the appellant filed claim petition, which came to be partly allowed, by way of the impugned award. The appellant has preferred the present appeal for enhancement of the amount of compensation.

(3.) SO far as the income on other heads are concerned, they are just and appropriate and in consonance with the evidence on record and the law on the subject.