KHANDUBHAI JIVABHAI PATEL Vs. CHANDRAKANT VITTHALBHAI PATEL

JUDGEMENT

(1.) THIS appeal has been filed against the judgment and award dated 19.10.2002 passed by the Motor Accident Claims Tribunal, Navsari, in M.A.C.P. No.60/1992, whereby, the tribunal has dismissed the claim petition.

(2.) THE facts in brief are that on 2.9.1991, while the present appellant was going to Vansda along with his friend on his Motor Cycle bearing registration No.GCY-6399. At that time, one Jeep bearing registration No.GAT-8645 came from the opposite direction and dashed the said Motor Cycle. As a result of the said accident, the appellant sustained grievous injuries and therefore, he filed claim petition being AM.A.C.P. No. 60 of 1992 before the Tribunal for compensation. THE Tribunal after THE Tribunal after hearing learned advocates for the parties and after perusing the record has dismissed the claim petition against which the present appeal is filed by the appellant- original claimant.

(3.) I have heard learned counsel appearing for both the parties and perused the material on record. The Tribunal while deciding the claim petition in paragraph 9 and 12 has observed as under:-