INDUJITSING HARBHAJANSING VASU Vs. BHIKARAM ASURAM CHAUDHARI

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 5 -1 -2000 passed by the Motor Accidents Claims Tribunal (Aux.I), Ahmedabad Rural, in MACP No.2355 of 1997.

(2.) THE claim petition was filed by the claimant claiming Rs.10,00,000/ - as compensation for injuries suffered by him in a vehicular accident which is alleged to have happened on 1 -12 -1997 at 4.00 a.m. in Chikhla, Ambaji - Khedbrahma Highway Road.

(3.) I have heard learned counsel for the appellant and have also taken into consideration the relevant documents such as FIR and panchnama and other evidence.