ISHWARBHAI JIVABHAI PARMAR Vs. FARUKH ABDULGAFFUR SHAIKH

JUDGEMENT

(1.) THIS First Appeal is at the instance of the appellant under the provisions of the Motor Vehicles Act claiming compensation for the injury suffered by him and is directed against order dated June 30, 1999 passed by the Motor Accident Claims Tribunal (Aux.), Vadodara in MAC Application No.1208 of 1994 thereby awarding a total sum of Rs.1,64,925/- as compensation with 12% interest per annum from the date of filing of the application till the date of realisation.

(2.) BEING dissatisfied, the appellant has come up with the present appeal for enhancement.

(3.) THEREFORE , the only question that arises for determination in this appeal is whether the amount of Rs.1,64,925/- awarded by the Tribunal was a just compensation in the facts of the present case.