BIPINCHANDRA PRABHASHANKAR BHATT Vs. JAYANTIBHAI CHIMANBHAI PATNI SHEIKH

JUDGEMENT

(1.) THIS appeal is at the instance of the claimant in proceedings under Section 166 of the Motor Vehicles Act and is directed against the award dated 15th February, 2001, passed by the Motor Accident Claims Tribunal (AUX) at Vadodara in M.A.C.T. No. 1503/ 1991, thereby allowing the application for compensation in part by awarding a sum of Rs.53,600/- for the injuries suffered by the claimant.

(2.) BEING dissatisfied, the claimant has come up with the present appeal.

(3.) THE learned Tribunal, as indicated earlier, has awarded Rs.53,600/- in the following manner,