HARSHIT CHADRAKISHOR Vs. RANMALBHAI HARSHADBHAI MER

JUDGEMENT

(1.) Perused the office note and considered the accompanying report.

(2.) The office note is disposed of.

(3.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 arising out of the judgment and award dtd. 15/2/2019 rendered by the learned Motor Accident Claims Tribunal (Main), Junagadh (the Tribunal) in Motor Accident Claim Petition No. 374 of 2006 (claim petition), whereby, the Tribunal was pleased to award compensation of Rs.30,23,800.00 with interest at the rate of 8% per annum from the date of claim petition till realization against the total compensation of Rs.70.00 lakh as claimed by the appellant - original claimant towards injuries sustained by the appellant - claimant. Accordingly, the appellant has preferred this appeal for enhancement of compensation.