GAMBHIRBHAI CHHAGANBHAI NAYAKA Vs. MOHANBHAI KASTURCHAND VANZARA

JUDGEMENT

(1.) I have heard Mr. Mausin Hakim holding the brief of Mr. M.T. M Hakim, learned advocate appearing for the appellant and Mr. Sandip Shah, learned advocate appearing for respondent no. 3. In spite of service of notice, respondent nos. 1 and 2 have not filed any appearance.

(2.) This First Appeal has been filed for enhancement of the amount of compensation awarded by the Motor Accident Claims Tribunal (Auxiliary), Vadodara (hereinafter referred to as the Tribunal) in Motor Accident Claim Petition No. 56/2005.

(3.) The brief facts are that an accident took place on 03.04.2005 at about 04:45 p.m. in the evening, in which the appellant received injuries while he was travelling as a pillion rider on a Scooter bearing Registration No. GJK9933. The Scooter was driven by Maganbhai Chhaganbhai Nayaka. The Scooter collided with Toyota Qualis Car bearing Registration No. GJ1TC155, which was insured by respondent no. 3. In the said accident, the appellant received injuries for which he has filed the aforesaid claim petition claiming compensation.