VISHALBHAI BHALABHAI RAVAL Vs. HASMUKHBHAI KALIDAS VANZARA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 7/2/2007 passed by the learned MAC Tribunal (A1), Ahmedabad (Rural), Ahmedabad in MAC Petition No.350 of 2005, the appellant - original claimant has preferred this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short 'the MV Act ') for enhancement of compensation.

(2.) The original claim petition was filed by the claimant seeking compensation of Rs.5.00 lakhs for the injuries sustained in vehicular accident that took place on 16/12/2004. The learned Tribunal was pleased to award Rs.2,57,500.00 as compensation under the various heads, as under :

(3.) It is the case of the claimant that on 16/12/2004, while he was passing on road, the truck bearing registration No.GJ- 18-T-1415 being driven by the driver in rash and negligent manner, dashed with the claimant and the wheel of the truck ran over on the leg of the claimant, due to which the claimant received serious injuries on his legs. The claimant was admitted in LG Hospital, Ahmedabad and operation was performed on both the legs, wherein in the right leg, plate was inserted. Whereas due to serious injuries, the left leg was amputed. The claimant, therefore, approached the learned Tribunal under Sec. 166 of the MV Act seeking, inter-alia, compensation to the tune of Rs.5.00 lakhs under various heads.