FULABHAI DANABHAI VANKAR Vs. MANILAL MAGANLAL CHAUHAN

JUDGEMENT

(1.) THIS appeal has been filed by the original claimant for enhancement of compensation awarded vide judgment and award dated 12-3-2004 by the Motor Accidents Claims Tribunal (Main), Vadodara, in MACP No.2025 of 1996 of Rs.2,14,300/- to the claimants with interest @ 12% per annum.

(2.) FACTS in short are that a claim petition was filed by the claimant claiming compensation for injuries suffered by him in the accident which happened on 16-9-1996 at 7.15 a.m. in the sim of Village Lilora on Halol Road. 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.) THE learned advocate for the appellant has restricted his arguments only on the total amount awarded. He contended that considering the injury received by the injured claimant and also the facts that he remained in hospital for one and half months and was operated upon, the Tribunal has committed error in awarding Rs.2,14,300/-. It is therefore requested that the award may be modified by increasing the amount of compensation payable to the claimants.