BALWANTSINH NARUBHA JADEJA Vs. MOTISINGH MADHAVSINGH CHAUHAN

JUDGEMENT

(1.) The original claimant as appellant not being satisfied with the quantum of compensation awarded by the Motor Accident Claims Tribunal, (Auxi.), Fast Track Court No.9, Nadiad vide its judgment and award dtd. 29/5/2007 in Motor Accident Claim Petition No.110 of 1994, has filed this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 ("the Act" for short). In the judgment and award dtd. 29/5/2007, the claim petition, came to be allowed in part and compensation of Rs.2,13,900.00 has been awarded with an interest @ 9% per annum from the date of claim petition till its realization.

(2.) The brief facts are:

(3.) Heard learned advocate Mr. Henil Shah for the appellant and learned advocate Mr. Dakshesh Mehta for the respondent No.3-Insurance Company.