KASAM ABDULLA HALEPOTRA Vs. SUMAR GABHA BAFAN

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 07.04.2003 passed by the Motor Accident Claims Tribunal [Main] BhujKutch in M.A.C.P. No. 130 of 1995, whereby the said claim petition was partly allowed and the original claimants were awarded total compensation of Rs.74,900/ along with interest @ 9% per annum from the date of the application till its realization.

(2.) THE facts in brief are that on 12.10.1994, while the appellant was travelling in a Truck bearing no. GRX 4976, as a cleaner, at a particular place, on account of the rash and negligent driving, the driver of the Truck, dashed with another Truck bearing no. MP171244, as a result of which, the appellant sustained severe bodily injuries. Later on, the appellant preferred claim petition, which came to be partly allowed, by way of the impugned award.

(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.