ASHISHKUMAR HARSHADRAI ACHARYA Vs. A P LAKHANI

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 28.08.2000, passed by the Motor Accident Claims Tribunal (3), Ahmedabad City in M.A.C.P. No. 239 of 1993, whereby the claim petition was partly allowed and the original claimants were awarded total compensation of Rs.28,000/- along with interest @ 12% per annum from the date of the application till its realization and proportionate costs.

(2.) THE facts in brief are that on 13.02.1992, at about 2245 hours, while the appellant was going on his luna, at a particular place, driver of the jeep bearing no. GTO 3190, in a rash and negligent manner, dashed with the luna, 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 present appeal has been filed for enhancement of the amount of compensation.