ABDULMIYA RAZAKMIYA SAIYAD Vs. RAJAKBHAI KASAMBAHI SIPOY

JUDGEMENT

(1.) BY way of this appeal, the present appellant-original claimant has challenged the judgement and award dated 28.04.1999, passed by the Motor Accident Claims Tribunal(Auxi.), Bhavnagar, in M.A.C.P. No.674 of 1996, whereby the tribunal has awarded compensation in the sum of Rs.92,500/- to the claimant with interest at the rate of 12% per annum from the date of filing of application till realization.

(2.) THE brief facts leading to filing of this appeal are that in an vehicular accident, Abdulmiya Razakmiya Saiyed, appellant herein, sustained grievous injuries and therefore, he filed claim petition being M.A.C.P. No.674 of 1996 before the Motor Accident Claims Tribunal, for compensation. THE learned tribunal after hearing learned advocates for both the parties and after recording the evidence decided the claim petition and passed the award as stated hereinabove against which the present appeal is preferred by the appellant-original claimant.

(3.) ON the other hand, learned Counsel for the respondents have opposed the appeal and have prayed to dismiss the same, as being without merit.