SHAMINABANU ASGARALI SAIYAD Vs. ERIKBHAI RAMANLAL KHRISTI

JUDGEMENT

(1.) SEC .173 of the Motor Vehicles Act, 1988 being aggrieved and dissatisfied with the judgment and award dated 12-7-2012 passed by the learned MAC Tribunal (Aux.), Nadiad at Nadiad in MACP No.956 of 2008.

(2.) FACTS in short are that claim petition was filed by the claimant under Sec.166 of Motor Vehicles Act claiming Rs.1,50,000/- as compensation for injuries suffered by him in a vehicular accident which occurred on 13-5-2008 at about 5.00 p.m. It was alleged that when the claimant was travelling in Atul Rickshaw No.GJ.7Z-4630 for going to Dakor from Umret and when the rickshaw was overtaking a bus near Bhavans College, due to rash and negligent driving, the rickshaw turned turtle causing injuries to the claimant.

(3.) I have heard learned advocates, Mr.Hiren M.Modi for the appellant and Mr.Vibhuti Nanavati for the respondent No.2.