CHIEF OFFICER Vs. RAMJU RANMAL HINGORJA & 1

JUDGEMENT

(1.) THIS appeal has been filed by original opponent No.2 under Sec.173 of the Motor Vehicles Act, 1988 being aggrieved and dissatisfied with judgment and award dated 28 -9 -2012 passed by the Motor Accidents Claims Tribunal (3rd), Kachchh at Bhuj in MACP No.140 of 1999 awarding compensation of Rs.95,700/ - to be paid to the claimants by the opponents jointly and severally with interest @ 7.5% per annum from the date of claim petition till realisation with proportionate cost.

(2.) FACTS in short are that a claim petition was filed by the claimant claiming compensation for injuries suffered by him in an accident which occurred on 16 -1 -1999 at about 10.00 a.m. when the applicant, who was walking from B.M.Petrol Pump, Vaniavad towards Vaniavad, was dashed by Ambulance No. G J -12 -T -1929 driven by its driver rashly and negligently causing injuries to the applicant. After hearing the learned advocates appearing 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 advocate, Mr.B.Y.Mankad for the appellant and have also taken into consideration the relevant documents such as FIR and panchnama and other evidence.