RAVAL KHODIDAS LAXMANDAS Vs. SOLANKI SANTILAL NARAYANJI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 6/12/2006 passed by the learned Motor Accident Claims Tribunal (Auxi) at Mehsana in M.A.C.P. No. 450 of 2003, whereby the learned Tribunal has allowed the claim petition by awarding Rs.1,45,400.00, the appellant original claimant has filed present appeal.

(2.) It is noted that though the claim of the original claimant was of Rs.1,00,000.00 the Tribunal has awarded Rs.1,45,400.00. However present appeal is filed for enhancement on a ground that it is not a just and adequate compensation awarded by the Tribunal.

(3.) The short facts giving rise to present appeal are as under:-