CHANDUBHAI GORDHANBHAI DODIYA Vs. ANANTKUMAR BHIKHABHAI PATEL

JUDGEMENT

(1.) The present First Appeal, under Sec. 173 of Motor Vehicles Act, 1988, is preferred by the appellant - original claimant, being aggrieved and dissatisfied with the judgment and award dtd. 6/6/2007 passed by the Motor Accident Claims Tribunal (Aux.), Junagadh in Motor Accident Claim Petition No. 124 of 1995, by which the Tribunal has awarded compensation of Rs. 1,41,900.00 with 7.5% per annum interest to the claimant, holding Opponents i.e. driver, owner and insurance company liable, jointly and severally.

(2.) Brief facts of the case are as under:

(3.) Learned advocate Mr. Aditya P. Mistri appearing for Mr. Amar D. Mithani for the appellant - claimant has submitted that the Tribunal has committed an error in not properly calculating the amount of compensation. He has submitted that amount awarded is on lower side as the Tribunal has not properly considered the various aspects; like future prospective income of the injured, negligence and quantum, etc.