ZULEKHABEN AHMED IBRAHIM GANGAR Vs. BHULABHAI SHASHIBHAI VASAVA

JUDGEMENT

(1.) By this first appeal, the appellant herein - original claimant has challenged the judgment and award dated 01.11.2001 passed by the learned M.A.C.T.(Main), Bharuch in M.A.C.P. No.1005 of 1991.

(2.) That on 04.08.1991 the applicants were going to village Kharod from Dediapada in a Jeep, when the said Jeep came near Sagar Hotel, on the highway, a truck No.GJ16T1358 from Surat side dashed against the said jeep and in that accident, applicant received injuries. Therefore, the appellants herein filed claim petition for compensation from the respondents. The learned Tribunal after considering oral and documentary evidence by order dated 01.11.2001 partly allowed the claim petitions of the appellant herein. Against the said award, the appellant - original claimant has preferred this appeal for enhancement of compensation.

(3.) It is submitted by learned Advocate for the appellant herein that learned Tribunal has erred in not believing the documentary and oral evidence produced by the appellantherein. Therefore, it is requested to allow this appeal.