DHAVAL SHASHIKANTBHAI SHAH Vs. JAGDISH MANEKLAL PANCHAL

JUDGEMENT

(1.) The original claimant as appellant has filed this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 ("the Act" for short) challenging the judgment and award dtd. 25/6/2007 by the Motor Accident Claims Tribunal, (Auxi.), F.T.C. No.3, Presiding Officer, Vadodara in Motor Accident Claim Petition No. 1377 of 1992. In the judgment and award dtd. 25/6/2007, the claim petition filed by the appellant came to be allowed in part and compensation of Rs.39,300.00.00 has been awarded with an interest @ 9% per annum from the date of claim petition till its realization.

(2.) The facts in brief are:

(3.) I have heard learned advocate Mr. M.T.M. Hakim for the appellant and learned advocate Mr. Palak Thakkar for the respondent No.3-Insurance Company. As liability has not been denied, presence of other respondents is dispensed with. Record and Proceedings of the Tribunal have been secured.