HAJI MOHMAD SHARIFBHAI CHHIPA Vs. PASAJI KASTURJI MARWADI

JUDGEMENT

(1.) THIS appeal is directed against the judgement and award dated 31.01.2000 passed by the learned Motor Accident Claims Tribunal (Aux-II), Ahmedabad ( Rural) at Gandhinagar wherein the Tribunal has awarded a sum of Rs. 241820/- [ Rs. 97120/- towards future loss of income + Rs. 89700/- for medical expenses + Rs. 20000/- for pain, shock and suffering + Rs. 10000/- transportation special diet , attendant charges + Rs. 25000/- actual loss of income] to the claimant along with interest at the rate of 12% per annum from the date of application till realization.

(2.) IT is the case of the claimant that when he was going from Delhi to Ahmedabad in Truck No. DL 1:2266 DCM Toyota, at about 9.00 a.m., on National highway near Limbdiya village, a truck bearing No. G.R.R. 3756 dashed with the Truck No. DL 1: 2266 causing injuries to the claimant. He took prolonged treatment. He therefore filed the aforesaid claim petition wherein the impugned award came to be passed. This appeal is at the instance of claimant for enhancement of compensation.

(3.) HEARD learned advocate for the respective parties and perused the documents on record.