ARVINDBHAI CHHAGANBHAI PADHIYAR Vs. MOHAMMED AKLIM IRSHAD AHMADKHAN

JUDGEMENT

(1.) The claimant is in appeal against the judgment and award dtd. 25/1/2018 passed by the Motor Accident Claims Tribunal (Auxi), Bharuch in MACP No.552 of 2009.

(2.) The appellant is claiming a compensation to the extent of (3 lakh under different heads for the accidental injuries received by him in an accident which took place on 6 th June 2009. The Tribunal has awarded compensation to the tune of )78,299/- under different heads considering the injuries sustained by the appellant.

(3.) Learned advocate for the appellant submitted that the Tribunal has committed an error in awarding the compensation amount by disregarding the evidence on record. The Tribunal has passed the order contrary to the settled principles and propositions of law. Learned advocate further submitted that the Tribunal has erred in exonerating the insurance company from the liability to pay the compensation amount, on the ground that the driver of the vehicle was holding a fake driving license, and that the claimant was a third party.