SITABEN MANIBHAI PATEL Vs. SOMABHAI HARIBHAI PATEL

JUDGEMENT

(1.) BY way of filing this appeal under Section 173 of the Motor Vehicles Act, 1988 the appellant - claimant has challenged the judgment and order dated 23rd July 2008 passed by the learned Motor Accident Claims Tribunal (Main), Gandhinagar in MAC Petition No.789 of 2002 whereby the Tribunal has dismissed the claim petition filed by the claimant.

(2.) THE short facts of the present appeal are that injured - Sitaben was going on motorcycle bearing No.GJ 18F 2050 as a pillion rider and her uncle Somabhai was driving the said motorcycle. When said motorcycle was passing near Giyad Patia near Chala turning the said motorcycle dashed with Maruti Car which was going on the said road as a result of which she sustained injury which resulted into permanent disablement. She, therefore, filed claim petition claiming compensation of Rs.2,00,000 under different heads.