ANIRUDHSINH JORUBHA JADEJA Vs. MEHBOOB IBRAHIM KHALIFA

JUDGEMENT

(1.) Admit. Learned advocate Mr. Maulik Shelat waives service for respondent No. 3 - insurance company. Notice is served upon the respondent Nos. 1 and 2.

(2.) This is an appeal filed under Sec. 173 of the Motor Vehicles Act, 1988 (MV Act ) by appellant, who was minor at the relevant time, challenging the judgment and award dated 03. 09.2019 passed in Motor Accident Claim Petition No. 32 of 2018 by the learned Motor Accident Claims Tribunal (Auxiliary), Bhuj (the Tribunal), whereby, against the claim of Rs.7.00 lakh for the injuries sustained by the appellant in an accident, the Tribunal has awarded an amount of Rs.1,30,000.00 with 9% interest per annum from the date of filing the claim petition till realization, holding the opponents therein jointly and severally liable to pay the compensation. Accordingly, the appellant - claimant has filed this appeal for enhancement of compensation.

(3.) Heard, learned advocate Mr. Nishit A. Bhalodi for the appellant and learned advocate Mr. Maulik Shelat for the respondent No. 3 - insurance company.