YUSUFBHAI RAHEMANBHAI VOHRA Vs. AMARSINH PRAVINSINH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and award dtd. 21/2/2009 passed by the learned Motor Accident Claims Tribunal (Aux.), 3 rd Additional District Judge, Nadiad in M.A.C.P. No. 1969 of 1997, whereby the learned Tribunal has awarded Rs.39,980.00 for the compensation claimed by the claimant, the appellant original claimant has filed present appeal for enhancement compensation.

(2.) The facts giving rise to the present appeal are as follow:

(3.) In view of the above facts, it emerges that this is a case of personal injury where the person is sustained injury due to the vehicular accident.