KARIMBHAI RAHIMBHAI NAGORI Vs. GAMSINGH PANCHANBHAI SOLANKI

JUDGEMENT

(1.) THIS appeal is directed against the judgement and ward dated 28 September 2000 passed by learned Motor Accident Claims Tribunal (Auxi.), Dhrangadhra in Motor Accident Claim Petition No.156/98 (Original Motor Accident Claim Petition No.819 of 1991) whereby the Tribunal has awarded a sum of Rs.750/ along with interest at the rate of 12% per annum.

(2.) THE appellant was working as cleaner in a truck bearing No. G.R.W 2082. On 16 August 1990 the said vehicle dashed with S.T. Bus bearing No.GQE 9160. The appellant suffered injuries and had to take treatment. He therefore filed the aforesaid claim petition claiming a sum of Rs.3,50,000/ by way of compensation wherein the aforesaid award came to be passed.

(3.) LEARNED advocate for the respondent No.5 Insurance Company has supported the judgement and award of the learned Tribunal and submitted that nothing is produced on record to show that there was amputation of leg below the knee because of the accident in question.