RAKESHKUMAR MAGANLAL PAREKH Vs. MOHMADYUNUS A.S. MENON

JUDGEMENT

(1.) Present First Appeal is filed by the original claimant for enhancement of the amount of compensation awarded by the learned Motor Accident Claims Tribunal (Main) Valsad vide order dtd. 19/8/2006 in M.A.C.P. No.1424 of 2002 whereby, the learned Tribunal has partly allowed the claim petition by awarding Rs.2,93,000.00 towards compensation in favour of the original claimant.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 19/8/2006 passed by the learned Motor Accident Claims Tribunal (Main) Valsad in M.A.C.P. No.1424 of 2002, present appellant has preferred present First Appeal mainly on the ground that while determining the amount of compensation, learned Tribunal has not properly considered the income of the appellant-original claimant.

(3.) It is also further contented that the learned Tribunal has not properly awarded the just and adequate compensation in favour of the original claimant- appellant herein. The further grounds enumerated in the memo of appeal, the present appeal is filed. The only controversy involved in the present appeal is that the learned tribunal while awarding the compensation has committed an error for determining the income of the