FIROZBHAI HUSSAINBHAI SINDHA Vs. KALUBHAI SAMSHERBHAI PARMAR

JUDGEMENT

(1.) This appeal has been filed by the claimant under Sec.173 of the Motor Vehicles Act, 1988 being aggrieved and dissatisfied with the judgment and award dated 4-8-2003 passed by the learned MAC Tribunal (Aux.), Fast Track Court, Vadodara, in MACP No.1597 of 2003.

(2.) Facts in short are that claim petition was filed by the claimant claiming Rs.20,00,000/- as compensation for injuries suffered by him in a vehicular accident which occurred on 4-8-2003 when the Hero Honda motor cycle No.GJ-6-AM-1847 which the claimant was riding reached near Mahuvad Village on Padra Road, it was dashed by jeep No.GJ-6-AB-6751 driven by its driver rashly and negligently causing grievous injuries to the claimant and other person. After hearing the learned counsel for the parties and considering the oral as well as documentary evidence on record, the impugned award was passed by the Tribunal.

(3.) I have heard learned advocates, Mr.Hiren Modi for the appellant and has also gone through the oral as well as documentary evidence on record including the impugned judgment and award.